Section 145 — Bequest of money where not payable until part of testator’s property disposed of in certain way.

A money legacy is not specific merely because the will directs its payment to be postponed until some part of the property of the testator has been reduced to a certain form, or remitted to a certain place. Illustration A bequeaths to B 10,000 rupees and directs that this legacy shall be paid as soon as As property in India shall be realised in England. The legacy is not specific.

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