Section 105(2)(v) in The Indian Succession Act, 1925

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Union of India - Subsection

Section 105(2)(v) in The Indian Succession Act, 1925

(v)A sum of money is bequeathed to A on his completing his eighteenth year, and in case he should die before he completes his eighteenth year, to B. A completes his eighteenth year, and dies in the lifetime of the testator. The legacy to A lapses, and the bequest to B does not take effect.

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Union of India - Subsection

Section 105(2)(v) in The Indian Succession Act, 1925