Section 307(2)(iii) in The Indian Succession Act, 1925

[Cites 0, Cited by 3] [Section 307(2)] [Section 307] [Entire Act]

Union of India - Subsection

Section 307(2)(iii) in The Indian Succession Act, 1925

(iii)A disposal of property by an executor or administrator in contravention of clause (i) or clause (ii), as the case may be, is voidable at the instance of any other person interested in the property.

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Union of India - Subsection

Section 307(2)(iii) in The Indian Succession Act, 1925