Section 110 in The Probate and Administration Act, 1977
110. Rateable abatement of specific legacies.
- If the assets are not sufficient to answer the debts and the specific legacies, an abatement shall be made from the latter rateably in proportion to their respective amounts.IllustrationsA has bequeathed to B a diamond ring, valued at 500 rupees, and to C a horse, valued at 1,000 rupees. It is found necessary to sell all the effect of the testator, and his assets, after payment of debts, are only 1,000 rupees. Of this sum rupees 332.33P. are to be paid to B, and Rs. 666-67P to C
