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[Cites 0, Cited by 40] [Entire Act]

Union of India - Section

Section 89 in The Indian Succession Act, 1925

89. Will or bequest void for uncertainty.—

A Will or bequest not expressive of any definite intention is void for uncertainty.IllustrationIf a testator says “I bequeath goods to A”, or “I bequeath to A”, or “I leave to A all the goods mentioned in the Schedule” and no Schedule is found, or “I bequeath ‘money’, ‘wheat’, ‘oil’” or the like, without saying how much, this is void.