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[Cites 0, Cited by 12] [Entire Act]

Union of India - Section

Section 153 in The Indian Succession Act, 1925

153. Non-ademption of demonstrative legacy.—

A demonstrative legacy is not adeemed by reason that the property on which it is charged by the Will does not exist at the time of the death of the testator, or has been converted into property of a different kind,but it shall in such case be paid out of the general assets of the testator.