Section 2(e) in The Indian Succession Act, 1925

Central Government Act

(e) " minor" means any person subject to the Indian Majority Act, 1875 (9 of 1875 .), who has not attained his majority within the

1. The Act has been extended to Berar by the Berar Laws Act, 1941 (4 of 1941 ) and to Manipur by the Union Territories (Laws) Amendment Act, 1956 (68 of 1956 ). Extended to and brought into forco in Dadra and Nagar Haveli (w. e. f. 1. 7. 65) b Reg. 6 of 1963, s. 2 and Sch. I. 2 The words" in the Provinces of India" omitted by the A. O. 1950. 3 Ins. by Act 18 of 1929, s. 2. 4 Ins. by Act 3 of 1951, s. 3 and Sch.

meaning of that Act, and any other person who has not completed the age of eighteen years; and" minority" means the status of any such person;