Section 111(iv) in The Indian Succession Act, 1925
(iv)A bequeaths one-third of his land to B for his life, and after his decease to the sisters of B. At the death of the testator, B had two sisters living C and D, and after that event another sister E was born. C died during the life of B, D and E have survived B. One-third of A's land belong to D, E and the representatives of C, in equal shares.
