Report No. 19
35. Payment to holder of certificate before it is revoked.-
When a certificate is revoked in accordance with the provisions of section 33, all payments made in good faith under such certificate to the holder thereof before such revocation, shall, notwithstanding such revocation, be a legal discharge to the person making the payment and the holder of such certificate may retain, and reimburse himself in respect of, any payments made by him which the person to whom a certificate or probate or letters of administration may afterwards be granted might lawfully have made.1
1. Cf. section 36A as inserted in the existing Act by section 7 of the Administrator-General's (Bengal Amendment) Act, 1940 (Bengal Act 11 of 1940).
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