Section 44 in The Probate and Administration Act, 1977
44. Probate or administration of rest.
- Whenever a grant with exception,of probate, or letters of administration with or without the will annexed, has been made, the person entitled to probate or administration of the remainder of the deceased estate may take a grant of probate, or letter of administration, as the case may be, of the rest of the deceased's estate.(f)Grants of Effects unadministered-
