Section 90(2) in The Probate and Administration Act, 1977
(2)The power of an executor to dispose of immovable property so vested in him is subject to any restriction which may be imposed in this behalf by the appointing him, unless probate has been granted to him and the Court which granted the probate permits him by an order in writing, notwithstanding the restriction, to dispose of any immovable property specified in the order in a manner permitted by the order.
