Section 127 in The Probate and Administration Act, 1977
127. Procedure where minor entitled to immediate payment or possession of bequest and no direction to pay to person on his behalf
- Where, by the terms of a bequest, the legatee is entitled to the immediate payment or possession of the money or tiling bequeathed, but is a minor and there is no direction in the will to pay it to any person on his behalf, the executor or administrator shall pay or deliver the same into the Court of the District Judge by whom, or by whose District Delegate, the probate, was, or letters of administration with the will annexed were, granted to the account of the legatee, unless the legate be a ward of the Court of Wards ;and if the legatee be a ward of the Court of Wards, the legacy shall be paid into that Court to his account;and such payment into the court of the district judge, or into the court of wards, as the case may be, shall be a sufficient discharge for the money so paid;and such money, when paid in shall be invested in the purchase of government securities, which, with the interest thereon, shall be transferred or paid to the person entitled thereto, or otherwise applied for his benefit, as the judge or the court of Wards, as the case may be, may direct.Chapter-XI Of the Produce and Interest of Legacies
