Section 2 in The Bombay Hindu Heirs' Relief Act, 1866
2. Heir to be liable as representative of deceased ancestor only to extent of asset received:
No son, grandson or heir of a deceased Hindu, who has by himself or his agent received or taken possession of any property to the deceased, shall be liable personally for any of the debts of the deceased, merely by reason of his having so received or taken possession of any such property; but the liability of such son, grandson or heir, in respect of such debts, shall be as the representative of such deceased Hindu and shall be limited to paying the sum out of and to the extent of the property of the deceased which such son, grandson or heir or any other person, by his order or to his use, has received or taken possession of as aforesaid, and which remains unapplied:Liability in respect of assets received and not appliedProvided that, if any part of such property so received or taken possession of as aforesaid shall not have been duly applied by such son, grandson or heir, he shall be liable personally for such debts to the extent of the property not duly applied by him.
