Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 93] [Entire Act] Union of India - Subsection Section 93(ii) in The Indian Succession Act, 1925 (ii)A bequeaths 10,000 rupees “to B for his life, and, after the death of B, to my own right heirs”. The legacy after B’s death belongs to those who would be entitled to it if it had formed part of A’s unbequeathed property.
