Administration by Specific Legatee

(Title )

[Alter Form No.41 thus ]

[Omit paragraph 1 and commence paragraph 2] E.F., late of ......................., died on or about the .........day of ...................By his last will, dated the.......... day of ................he appointed C.D. his executor, and bequeathed to the plaintiff [here state the specific legacy.]

For paragraph 4 substitutes -

The defendant is in possession of the movable property of E.F., and, amongst other things, of the said [ here name the subject of the specific bequest].

For the commencement of paragraph 7 substitute-

The plaintiff claims that the defendant may be ordered to deliver to him the said [ here name the subject of the specific bequest], or that, etc.