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[Cites 0, Cited by 1] [Section 333] [Entire Act]

Union of India - Subsection

Section 333(1) in The Indian Succession Act, 1925

(1)The assent of the executor or administrator to a specific bequest shall be sufficient to divest his interest as executor or administrator therein, and to transfer the subject of the bequest of the legatee, unless the nature or the circumstances of the property require that it shall be transferred in a particular way.