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[Cites 0, Cited by 0] [Section 2] [Entire Act]

British India - Subsection

Section 2(a) in Hindu Wills Act, 1870

(a)Extent of Act. to all wills and codicils made by any Hind , Jaina, Sikh or Buddhist, on or after the first day of September one thousand eight hundred and seventy, within the said territories or the local limits of the ordinary original civil jurisdiction of the High Courts of Judicature at Madras and Bombay; and