Section 167(2)(i) in The Indian Succession Act, 1925

[Cites 0, Cited by 0] [Section 167(2)] [Section 167] [Entire Act]

Union of India - Subsection

Section 167(2)(i) in The Indian Succession Act, 1925

(i)A bequeaths to B the diamond ring given to him by C. At A’s death the ring is held in pawn by D to whom it has been pledged by A. It is the duty of A’s executor, if the state of the testator’s assets will allow them, to allow B to redeem the ring.

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Union of India - Subsection

Section 167(2)(i) in The Indian Succession Act, 1925