Section 115(ii) in The Indian Succession Act, 1925
(ii)A fund is bequeathed to A for his life, and after his death to B, C, D and all other children of A who shall attain the age of 25. B,C,D are children of A living at the testator’s decease. In all other respects the case is the same as that supposed in Illustration (i). Although the mention of B,C and D does not prevent the bequest from being regarded as a bequest to a class, it is not wholly void. It is operative as regards any of the children B, C or D, who attains the age of 25 within 18 years after A’s death.
