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[Cites 0, Cited by 0] [Section 82] [Entire Act]

Union of India - Subsection

Section 82(i) in The Indian Succession Act, 1925

(i)The testator gives to B a specific fund or property at the death of A, and by a subsequent clause gives the whole of his property to A. The effect of the several clauses taken together is to vest the specific fund or property in A for life, and after his decease in B; it appearing from the bequest to B that the testator meant to use in a restricted sense the words in which he describes what he gives to A.