Section 112 in The Probate and Administration Act, 1977
112. Assent necessary to complete legatee's title.
- The assent of the executor is necessary to complete a legatee's title to his legacy.Illustrations(a)A by his will bequeaths to B his government paper, which is in deposit with the Bank of Bengal. The Bank has no authority to deliver the securities, nor B a right to take possession of them, without the assent of the executor.(b)A by his will has bequeathed to C his house in Calcutta in the tenancy of B.C. is not entitled to receive the rents without the assent of the executor.
