Section 349(iii) in The Indian Succession Act, 1925
(iii)The testator bequeaths all his four per cent. Government promissory notes to A when he shall complete the age of 18. A, if he completes that age, is entitled to receive the notes, but the interest which accrues in respect of them between the testator’s death and A’s completing 18, form part of the residue.
