Section 140 in The Probate and Administration Act, 1977
140. Creditor may call upon legatee to refund.
- A creditor who has not received payment of his debt may call upon a legatee who has received payment of his legacy to refund, whether the assets of the testator's estate were or were not sufficient at the time of his death to pay both debts an legacies, and whether the payment of the legacy by the executor was voluntary or not.
