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

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

Union of India - Subsection

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

(x)A fund is bequeathed to A if B shall not marry C within five years after the testator’s death. A’s interest in the legacy is contingent until the condition is fulfilled by the expiration of the five years without B’s having married C, or by the occurrence within that period of an event which makes the fulfilment of the condition impossible.

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Union of India - Subsection

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