Welcome back to Caseon!
Log in today and discover expertly curated legal audios and how our AI-powered, tailor-made responses can empower you to navigate the complexities of your case.
Stay ahead of the curve—don’t miss out on the insights that could transform your legal practice!
226. Accrual of representation to surviving executor.—
When probate has been granted to several
executors, and one of them dies, the entire representation of the testator accrues to the surviving executor
or executors.