In this Act and in the said sections and Parts of the Indian Succession Act, all words defined in section three of the same Act shall, unless there be something repugnant in the subject or context, be deemed to have the same meaning as the said section three has attached to such words respectively:And in applying sections sixty-two, sixty-three, ninety-two, ninety-six, ninety-eight, ninety-nine, one hundred one hundred and one, one hundred and two, one hundred and three and one hundred and eighty-two of the said Succession Act, to wills and codicils made under this Act, the words son sons, child and children shall be deemed to include an adopted child; and the word grand-children shall be deemed to include the children, whether adopted or natural-born, of a child whether adopted or natural-born; and the expression daughter-in-law shall be deemed to include the wife of an adopted son:And in making grants under this Act, of letters of administration with the will annexed or with a copy of the will annexed, section one hundred and ninety-five of the said Succession Act shall be construed as if the words and in case the Hind Wills' Act had not been passed were added thereto; and section one hundred and ninety-eight of the said Succession Act shall be construed as if, after the word intestate, the words and the Hind Wills' Act had not been passed were inserted; and sections two hundred and thirty and two hundred and thirty-one of the said Succession Act shall be construed as if the words if the Hind Wills' Act had not been passed were added thereto, respectively.
