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[Cites 0, Cited by 0] [Section 334] [Entire Act]

Union of India - Subsection

Section 334(i) in The Indian Succession Act, 1925

(i)A bequeaths to B his lands of Sultanpur, which at the date of the Will, and at the death of A were subject to a mortgage for 10,000 rupees. The executor assents to the bequest, on condition that B shall within a limited time pay the amount due on the mortgage at the testator’s death. The amount is not paid. There is no assent.