Section 351 — Interest when no time fixed for payment of general legacy.

Where no time has been fixed for the payment of a general legacy, interest begins to run from expiration of one year from the testator's death. Exception. -- (1) Where the legacy is bequeathed in satisfaction of a debt, interest runs from the death of the testator. (2) Where the testator was a parent or a more remote ancestor of the legatee, or has put himself in the place of a parent of the legatee, the legacy shall bear interest from the death of the testator. (3) Where a sum is bequeathed to a minor with a direction to pay for his maintenance out of it, interest is payable from the death of the testator.

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