Report No. 3

160. Article 123.-

Article 123 relating to legacies etc., may be retained in its present form subject to an amendment which will bring it in accord with the Privy Council ruling in Ghulam Muhammad v. Sheikh Ghulam Hussain, 54 All 193 (PC) to the effect that the Article only applies where the suit is brought against an executor or administrator or some person legally charged with the duty of distributing the State.