183. Bequest for man’s benefit how regarded for purpose of election.—
A bequest for a person’s benefit is, for the purpose of election, the same thing as a bequest made to himself.IllustrationThe farm of Sultanpur Khurd being the property of B, A bequeathed it to C; and bequeathed another farm called Sultanpur Buzurg to his own executors with a direction that it should be sold and the proceeds applied in payment of B’ debts. B must elect whether he will abide by the Will, or keep his farm of Sultanpur Khurd in opposition to it.
