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.Open in Lexace · Ask the AI about this section
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