Section 66(2)(d) in The Indian Succession Act, 1925

[Cites 0, Cited by 0] [Section 66(2)] [Section 66] [Entire Act]

Union of India - Subsection

Section 66(2)(d) in The Indian Succession Act, 1925

(d)If it appears on the face of the instrument that the execution of it in the manner intended by the testator was not completed, the instrument shall not, by reason of that circumstance, be invalid, provided that his non-execution of it can be reasonably ascribed to some cause other than the abandonment of the testamentary intentions expressed in the instrument.

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Union of India - Subsection

Section 66(2)(d) in The Indian Succession Act, 1925