Section 129 in The Probate and Administration Act, 1977
129. Residuary legatee's title to produce of residuary fund.
- The legatee under a general residuary bequest is entitled to the produce of the residuary fund from the testator's death.Exception. - A general residuary bequest contingent in its terms does not comprise the income which may accrue upon the fund bequeathed between the death of the testator, and the vesting of the legacy. Such income goes as undisposed of.Illustration(a)the testator bequeathes the residue of his property to A, a minor, to be paid to him when he shall complete the age of 18. The income from the testator's death belongs to A.(b)the testator bequeathes the residue of his property to A, when he shall complete the age of 18. A, if he completes that age is entitled to receive the residue. The income which has accured in respect of it since the testator's death goes as undisposed of.
