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[Cites 0, Cited by 0] [Section 307(1)] [Section 307] [Entire Act]

Union of India - Subsection

Section 307(1)(i) in The Indian Succession Act, 1925

(i)The deceased has made a specific bequest of part of his property. The executor, not having assented to the bequest, sells the subject of it. The sale is valid.