Report No. 110

Chapter 11

Testamentary Succession-introductory (Sections 57 and 58)

11.1. Scope.-

The topic of testamentary succession is introduced by sections 57 and 58, which deal with the application of the provisions of Part VI to various classes of persons. The structure of sections 57 and 58(1), latter half, is elaborate. This is primarily because of the way in which the law has developed historically1.

1. See historical discussion, supra.