(1)Subject to the provisions of sub-section (2), an executor or administrator has power to dispose of the property of the deceased, vested in him under section 211, either wholly or in part, in such manner as he may think fit.Illustrations(i)The deceased has made a specific bequest of part of his property. The executor, not having assented to the bequest, sells the subject of it. The sale is valid.(ii)The executor in the exercise of his discretion mortgages a part of the immovable estate of the deceased. The mortgage is valid.
