Section 11 in The United Provinces Estates Act, 1920
11. Sections of Succession Act applied to wills of estate-holders.
- Sections 49, 50, 51, 54, 55, 57, 58, 60 to 77, 82, 83, 85 and 88 to 98 of the [Indian Succession Act, 1865] [See now the Indian Succession Act, 1925 (Act XXXIX of 1925).] shall apply to all wills made by an estate-holder under the provisions of this Act for the purpose of bequeathing his estate, or any portion thereof or any interest therein :Provided that marriage shall not revoke any such will :Provided also that nothing herein contained shall affect wills made before the commencement of this Act.
