Section 9 in The Probate and Administration Act, 1977
9. Grant of probate to several executors simultaneously or at different times.
- When several executors are appointed, probate may be granted to them all simultaneously or at different times.Illustrations.A is an executor of B's will by express appointment, and C an executor of it by implication Probate may be granted to A and C at the same time, or to A first and than to C, or to C first than to A.
