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UT Ladakh - Section

Section 124 in The Probate and Administration Act, 1977

124. Transfer to residuary legatee of contingent bequest.

- Where a bequest is contingent, the executor is not bound to invest the amount of the legacy, but may transfer the whole residue of the estate to the residuary legatee (if any) or his giving sufficient security for the payment of the legacy if it shall become due.