Section 106 — For a legacy or for a share of a residur bequeathed by a testator or for a distributive share of the property of an inte

For a legacy or for a share of a residur bequeathed by a testator or for a distributive share of the property of an intestate against an executor or an administrator or some other person legally charged with the duty of distributing the estate. Twelve years. When the legacy or share becomes payable or deliverable. 21 Description of suit Period of limitation Time from which period begins to run

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