Section 31 in The Probate and Administration Act, 1977
31. Administration during minority of sole executor or residuary legatee.
- When a minor is sole executor or sole residuary legatee, letters of administration with the will annexed may be granted to the legal guardian of such minor, or to such other person as the court shall think fit, until the minor has attained his majority, at which period, and not before,probate of the will shall be granted to him,
