LexSection 25 — Non-liability for predecessor’s default.
The Indian Trust Act, 1882
Where a trustee succeeds another, he is not, as such, liable for the acts or defaults of his predecessor.Open in Lexace · Ask the AI about this section
Where a trustee succeeds another, he is not, as such, liable for the acts or defaults of his predecessor.Open in Lexace · Ask the AI about this section