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[Cites 0, Cited by 0] [Section 133] [Entire Act]

Union of India - Subsection

Section 133(iii) in The Indian Succession Act, 1925

(iii)An estate is bequeathed to A for life, and, if he marries, to the eldest son of B for life. B at the date of the testator’s death, has not had a son. The bequest over is void under section 105, and A is entitled to the estate during his life.