APPOINTMENT OF EXECUTOR

Last known address _________________________

Date of Birth ______________________________

An instrument dated _________________, ________________ was admitted to probate on __________ (date) as the last will of ____________________, deceased, and the undersigned has been appointed executor. Contest of the probate of the will can be effected only by filing a petition within the time provided by laws.

All persons having claims against the estate must exhibit them, duly verified, to the undersigned within ____ month from the date of the first publication of this notice or they shall be forever barred and precluded from any benefit in the estate.

 

This notice first published on ___________ (date).

 

Executor

______________

(Mailing Address)