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

(i)A horse is bequeathed. The executor requests the legatee to dispose of it, or a third party proposes to purchase the horse from the executor, and he directs him to apply to the legatee. Assent to the legacy is implied.

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Union of India - Subsection

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