Section 131(2)(ii) in The Indian Succession Act, 1925

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Union of India - Subsection

Section 131(2)(ii) in The Indian Succession Act, 1925

(ii)An estate is bequeathed to A with a proviso that if A shall dispute the competency of the testator to make a Will, the estate shall go to B. A disputes the competency of the testator to make a Will. The estate goes to B.

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Union of India - Subsection

Section 131(2)(ii) in The Indian Succession Act, 1925