Mobile View
Main Search Forums Advanced Search Disclaimer
Loading...
User Queries
[Section 152] [Complete Act]
Central Government Act
Section 152(ii) in The Indian Succession Act, 1925
(ii) A bequeaths to B--" the sum of 1, 000 rupees, in a certain chest":" all the horses in my stable". At the death of A, no money is found in the chest, and no horses in the stable. The legacies are adeemed.