Section 333(2)(ii) in The Indian Succession Act, 1925

[Cites 0, Cited by 0] [Section 333(2)] [Section 333] [Entire Act]

Union of India - Subsection

Section 333(2)(ii) in The Indian Succession Act, 1925

(ii)The interest of a fund is directed by the Will to be applied for the maintenance of the legatee during his minority. The executor commences so to apply it. This is an assent to the whole of the bequest.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 333(2)(ii) in The Indian Succession Act, 1925