Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 116] [Entire Act] State of Jammu-Kashmir - Subsection Section 116(a) in The Probate and Administration Act, 1977 (a)A legatee sells his legacy before it is assented to by the executor.The executor's subsequent assent operates for the benefit of the purchaser, and completes his title to the legacy.
