Section 222(2)(iii) in The Indian Succession Act, 1925

[Cites 0, Cited by 0] [Section 222(2)] [Section 222] [Entire Act]

Union of India - Subsection

Section 222(2)(iii) in The Indian Succession Act, 1925

(iii)A appoints several persons executors of his will and codicils and his nephew residuary legatee, and in another codicil are these words,—“I appoint my nephew my residuary legatee to discharge all lawful demands against my Will and codicils signed of different dates”. The nephew is appointed an executor by implication.

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Union of India - Subsection

Section 222(2)(iii) in The Indian Succession Act, 1925