Section 3 in The Hindu Disposition Of Property Act, 1916
3. Limitations and conditions
.The limitations and provisions referred to in section 2shall be the following, namely:(a)in respect of dispositions by transfer inter vivos, those contained in [Chapter II] [Substituted by the Act 21 of 1929, Section 12, for " sections 13, 14 and 20" .] of the Transfer of Property Act, 1882(4 of 1882), and(b)in respect of dispositions by Will, those contained in [sections 113, 114, 115 and 116 of the Indian Succession Act, 1925 (39 of 1925).] [Substituted by the Act 21 of 1929, Section 12, for " sections 100 and 101 of the Indian Succession Act, 1865" .]
