Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 160] [Entire Act] Union of India - Subsection Section 160(i) in The Indian Succession Act, 1925 (i)A bequeaths to B “all my household goods which shall be in or about my dwelling-house in Calcutta at the time of my death”. The goods are removed from the house to save them from fire. A dies before they are brought back.
