Report No. 19
19. Section 8.-
We are of the opinion that the Administrator-General should not have priority over a residuary legatee or his representative. A residuary legatee and his representative are treated as on the same footing as a universal legatee.1 If, as already provided in clause (b) of section 8, the Administrator-General is not entitled to priority over a universal legatee, it is logical that the should not be given priority over the residuary or his representative also. Clause (b) may be modified accordingly.
1. Sections 232 and 233 of the Indian Succession Act, 1925.
Back
