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Union of India - Section

Section 132 in The Indian Succession Act, 1925

132. Condition must be strictly fulfilled.—

An ulterior bequest of the kind contemplated by section 131 cannot take effect, unless the condition is strictly fulfilled.Illustrations
(i)A legacy is bequeathed to A, with a proviso that, if he marries without the consent of B, C and D, the legacy shall go to E. D dies. Even if A marries without the consent of B and C, the gift of E does not take effect.
(ii)A legacy is bequeathed to A, with a proviso that, if he marries without the consent of B, the legacy shall go to C. A marries with the consent of B. He afterwards becomes a widower and marries again without the consent of B. The bequest to C does not take effect.
(iii)A legacy is bequeathed to A, to be paid at 18, or marriage, with a proviso that, if A dies under 18 or marries without the consent of B, the legacy shall go to C. A marries under 18, without the consent of B. The bequest to C takes effect.