Report No. 110

IV. Grants of the Rest

36.41. Section 257.-

This takes us to section 257, which provides that whenever a grant, with exception, of probate or of 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's estate may take a grant of probate or letters of administration, as the case be of the rest of the deceased's estate. The section has created no serious problems and may be left as it is.