Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 4 docs
The Indian Succession Act, 1925
Sm. Ram Piari vs Sm. Brijrani And Ors. on 23 December, 1958
N. Namberumal Chetti vs Veeraperumal Pillai And Ors. on 28 February, 1930
Sultan Nachi And Ors. vs Salamar Bibi on 25 March, 1937

Loading...
User Queries
[Complete Act]
Central Government Act
Section 177 in The Indian Succession Act, 1925
177. Creditor prima facie entitled to legacy as well as debt.- Where a debtor bequeaths a legacy to his creditor, and it does not appear from the will that the legacy is meant as a satisfaction of the debt, the creditor shall be entitled to the legacy, as well as to the amount of the debt.