332. Assent necessary to complete legatee’s title.—
The assent of the executor or administrator is necessary to complete a legatee’s title to his legacy.Illustrations(i)A by his Will bequeaths to B his Government paper which is in deposit with the Imperial Bank of India. The Bank has no authority to deliver the securities, nor B a right to take possession of them, without the assent of the executor.(ii)A by his Will has bequeathed to C his house in Calcutta in the tenancy of B. C is not entitled to receive the rents without the assent of the executor or administrator.
