Section 112(Exception) in The Indian Succession Act, 1925
(Exception)—If property is bequeathed to a person described as standing in a particular degree of kindred to a specified individual, but his possession of it is deferred until a time later than the death of the testator, by reason of a prior bequest or otherwise; and if a person answering the description is alive at the death of the testator, or comes into existence between that event, and such later time, the property shall, at such later time, go to that person, or, if he is dead, to his representatives.
