Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 6 in Malabar Wills Act, 1898 6. Will may be revoked, or altered. - A will is liable to be revoked or altered by the maker of it at any time when he is competent to dispose of his property by will.
