Mobile View
Main Search
Forums
Advanced Search
Disclaimer
User Queries
indian succession act
indian succession act, 1925
succession act
succession
indian succession
"indian succession act"
indian acts
indian succession act doctypes: laws
succession doctypes: laws
[
Section 334
] [
Complete Act
]
Central Government Act
Section 334(ii) in The Indian Succession Act, 1925
(ii) The executor assents to a bequest on condition that the legatee shall pay him a sum of money. The payment is not made. The assent is nevertheless valid.