Section 15 in The Succession (Property Protection) Act, 1977
15. Bar to enforcement of Act against public settlement or legal directions by deceased.
- This Act shall not be put in force to contravene any public act of settlement; neither in cases in which the deceased proprietor shall have given legal directions for the possession of his property after his decease in the event of minority or otherwise, in opposition to such directions; but in every such case, so soon as the Judge having jurisdiction over the property or a deceased person shall be satisfied of the existence of such directions, he-shall give effect thereof.
