(1)Subject to the provisions of sub-section (2), a bhumidhar with transferable rights may bequeath his interest in any holding by Will.(2)In relation to a bhumidhar with transferable rights belonging to a scheduled caste or scheduled tribe, the provisions of Sections 98 and 99 shall apply to the making of bequests as they apply to transfer during life time.(3)Every Will made under this section shall, notwithstanding anything contained in any law, custom or usage, be in writing attested by two witnesses and registered.(4)No bhumidhar with non-transferable rights or asami shall have the right to bequeath his interest in any holding by Will.(5)A bequest made in contravention of the provisions of this section shall be void.
