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[Cites 0, Cited by 0] [Section 120(3)] [Section 120] [Entire Act]

Union of India - Subsection

Section 120(3)(ix) in The Indian Succession Act, 1925

(ix)A leaves his farm of Sultanpur Khurd to B, if B shall convey his own farm of Sultanpur Buzurg to C. B’s interest in the bequest is contingent until he has conveyed the latter farm to C.