Section 361 — Creditor may call upon legatee to refund.

The Indian Succession Act, 1925
A creditor who has not received payment of his debt may call upon a legatee who has received paymeni of his legacy to refund, whether the assets of the testator's estate were or were not sufficient at the time of his death to pay both debts and legacies; and whether the payment of the legacy by the executor or administrator was voluntary or not.
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