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Union of India - Section

Section 337 in The Indian Succession Act, 1925

337. Executor when to deliver legacies.—

An executor or administrator is not bound to pay or deliver any legacy until the expiration of one year from the testator’s death.IllustrationA by his Will directs his legacies to be paid within six months after his death. The executor is not bound to pay them before the expiration of a year.