Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 80] [Entire Act] Union of India - Subsection Section 80(ii) in The Indian Succession Act, 1925 (ii)A, by his Will leaves to B “my estate called Sultanpur Khurd”. It turns out that he had two estates called Sultanpur Khurd. Evidence is admissible to show which state was intended.
