Section 147 in The Probate and Administration Act, 1977
147. Liability for neglect to get in any part of property.
- When an executor of administrator occasions a loss to the estate by neglecting to get in any part of the property of the deceased, he is liable to make good the amount.Illustration(a)the executor absolutely releases a debt due to the deceased from a solvent person, or compounds with a debtor who is able to pay in full. The executor is liable to make good the amount so lost.(b)The executor neglects to sue for a debt till the debtor is able to plead the Act for the limitation of suits, and the debt is thereby lost to the estate. The executor is liable to make good the amount of the debt.Chapter-XIV Miscellaneous
