16. Property as to which a person is considered to have died intestate.
- A person is deemed to die intestate in respect of all property of which he has not made a testamentary disposition which is capable of taking effect.Illustrations(i)A has left no will. He has died intestate in respect of the whole of his property.(ii)A has left a will whereby he has appointed B his executor, but the will contains no other provisions. A has died intestate in respect of the distribution of his property.(iii)A has bequeathed his whole property for an illegal purpose. A has died intestate in respect of the distribution of his property.(iv)A bequeathed Rs. 1,000 to B and Rs. 1,000 to the eldest son of C and made no other bequest and died leaving Rs. 2,000. C died before A without ever having had a son. A has died intestate in respect of the distribution of Rs. 1,000.
