15. Transfer to class some of whom come under sections 13 and 14.
- If, on a transfer of property, an interest therein is created for the benefit of a class of persons with regard to some of whom such interest fails by reason of any of the rules contained in sections 13 and 14, such interest fails [in regard to those persons only and not in regard to the whole class.] [In section 15 last words substituted for 'as regards the whole class' by Act VI of Samvat 1996.]
