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Union of India - Section

Section 304 in The Indian Succession Act, 1925

304. Liability of executor of his own wrong

When a person has so acted as to become an executor of his own wrong, he is answerable to the rightful executor or administrator, or to any creditor or legatee of the deceased, to the extent of the assets which may have come to his hands after deducting payments made to the rightful executor or administrator, and payments made in due course of administration.