Section 120(3)(iv) in The Indian Succession Act, 1925

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Union of India - Subsection

Section 120(3)(iv) in The Indian Succession Act, 1925

(iv)An estate is bequeathed as in the case last supposed. B dies in the lifetime of A and C. Upon the death of B, C acquires a vested right to obtain possession of the estate upon A’s death.

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Union of India - Subsection

Section 120(3)(iv) in The Indian Succession Act, 1925