2. Certain portions of Sucession Act extended to wills of Hindus, Jains, Sikhs and Buddhists
The following portions of the Indian Succession Act, 1865, namely, sections forty-six, forty-eight, forty-nine, fifty, fifty-one, fifty-five and fifty-seven to seventy-seven (both inclusive), sections eighty-two, eighty-three, eighty-five, eighty-eight to one hundred and three (both inclusive), sections one hundred and six to one hundred and seventy-seven (both inclusive), sections one hundred and seventy-nine to one hundred and eighty-nine (both inclusive), sections one hundred and ninety-one to one hundred and ninety-nine (both inclusive), so much of Parts XXX ind XXXI as relates to grants of probate and letter of administration with the will annexed, and Parts XXXIII to XL (both inclusive), so far as they relate to an executor and an administrator with the will annexed.shall, notwithstanding anything contained in section three hundred and thirty-one of the said Act, apply(a)Extent of Act. to all wills and codicils made by any Hind , Jaina, Sikh or Buddhist, on or after the first day of September one thousand eight hundred and seventy, within the said territories or the local limits of the ordinary original civil jurisdiction of the High Courts of Judicature at Madras and Bombay; and(b)to all such wills and codicils made outside those territories and limits, so far as relates to immoveable property situate within those territories or limits:
