Section 114 in The Probate and Administration Act, 1977
114. Conditional assent.
- The assent of an executor to a legacy may be conditional, and if the condition be one which he has a right to enforce, and it is not performed, there is no assent.Illustration(a)A bequeaths to B his lands of Sultanpur, which at the date of the will and at the death of A, were subject to a mortgage for 10,000 rupees. The executor assents to the bequest on condition that B shall within a limited time pay the amount due on the mortgage at the testator's death. The amount is not paid. There is no assent.(b)The executor assents to a bequest on condition that the legatee shall pay him a sum of money. The payment is not made.The assent is nevertheless valid.
