(1)Where any property passes on the death of the deceased.-(a)every legal representative to whom such property so passes for any beneficial interest in possession or in whom any interest in the property so passing is at any time vested,(b)every trustee, guardian, committee or other person in whom any interest in the property so passing or the management thereof is at any time vested, and(c)every person in whom any interest in the property so passing is vested in possession by allegation or other derivative title,shall be accountable for the whole of the estate duty on the property passing on the death but shall not be liable for any duty, in excess of the assets of the deceased which he actually received or which, but for his own neglect or default he might have received:Provided that nothing in this section shall render a person accountable for duty who acts merely as agent or bailiff for another person in the management of property.
