Section 167(2)(ii) in The Indian Succession Act, 1925

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Union of India - Subsection

Section 167(2)(ii) in The Indian Succession Act, 1925

(ii)A bequeaths to B a zamindari which at A’s death is subject to a mortgage for 10,000 rupees; and the whole of the principal sum, together with interest to the amount of 1,000 rupees, is due at A’s death. B, if he accepts the bequest, accepts it subject to this charge, and is liable, as between himself and A’s estate, to pay the sum of 11,000 rupees thus due.

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Union of India - Subsection

Section 167(2)(ii) in The Indian Succession Act, 1925