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[Cites 0, Cited by 0] [Section 79] [Entire Act]

Union of India - Subsection

Section 79(i) in The Indian Succession Act, 1925

(i)A bequeaths to B “my marsh-lands lying in L and in the occupation of X”. The testator had marsh-lands lying in L, some of which were in the occupation of X, and some not in the occupation of X. The bequest will be considered as limited to such of the testator’s marsh-lands lying in L as were in the occupation of X.