(1)There shall not be including in the property passing on the death of the deceased.-(a)immovable property situated outside the territories to which this Act extends;(b)movable property situated outside the territories to which this Act extends at the time of the death unless.-(i)in the case of any property, whether settled or not, the deceased was domiciled in the said territories at the time of this death; or(ii)in the case of settled property of which the deceased was a life tenant, the settler was domiciled in the said territories at the date the settlement took effect.
