Section 182(iv) in The Indian Succession Act, 1925
(iv)A, a person of the age of 18, domiciled in India but owning real property in England, to which C is heir at law, bequeaths a legacy to C and, subject thereto, devises and bequeaths to B “all my property whatsoever and wheresoever”, and dies under 21. The real property in England does not pass by the Will. C may claim his legacy without giving up the real property in England.
