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Citedby 3 docs
Mathuradas Vassanji vs Raimal Hirji on 4 March, 1935
The Indian Succession Act, 1925
Kissondas Premchand vs Jivatlal Pratapshi And Co. on 20 December, 1935

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[Complete Act]
Central Government Act
Section 359 in The Indian Succession Act, 1925
359. When each legatee compellable to refund in proportion.- When the executor or administrator has paid away the assets in legacies, and he is afterwards obliged to discharge a debt of which he had no previous notice, he is entitled to call upon each legatee to refund in proportion.