Section 83(iii) in The Indian Succession Act, 1925
(iii)A, by his Will, bequeathed to B all his household furniture plate, linen, china, books, pictures and all other goods of whatever kind; and afterwards bequeathed to B a specified part of his property. Under the first bequest B is entitled only to such articles of the testator’s as are of the same nature with the articles therein enumerated.
