Report No. 110

42.7. Section 336-Effect of executor's assent.- Section 336 runs as follows:-

"336. The assent of the executor or administrator to a legacy gives effect to it from the death of the testator.

Illustration

(i) A legatee sells his legacy before it is assented to by the executor. The executor's subsequent assent operates for the benefit of the purchaser and completes his title to the legacy.

(ii) A bequeaths 1,000 rupees to B with interest from his death. The executor does not assent to his legacy until the expiration of a year from A's death. B is entitled to interest from the death of A".

This section also needs no change.

42.8. Section 337-Executor when to deliver legacies.- Section 337 reads as under:-

"337. An executor or administrator is not bound to pay or deliver any legacy until the expiration of one year from the testator's death.

Illustration

A by his will directs his legacies to be paid within six months after his death. The executor is not bound to pay them before the expiration of a year."

This section also needs no change.