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[Cites 0, Cited by 0] [Section 182] [Entire Act]

Union of India - Subsection

Section 182(i) in The Indian Succession Act, 1925

(i)The farm of Sultanpur was the property of C. A bequeathed it to B, giving a legacy of 1,000 rupees to C. C has elected to retain his farm of Sultanpur, which is worth 800 rupees. C forefeits his legacy of 1,000 rupees, of which 800 rupees goes to B, and the remaining 200 rupees falls into the residuary bequest, or devolves according to the rules of intestate succession, as the case may be.