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[Cites 0, Cited by 11] [Section 27] [Entire Act]

Union of India - Subsection

Section 27(b) in The Transfer Of Property Act, 1882

(b)A transfers property to his wife; but, in case she should die in his life-time, transfer to B that which he had transferred to her. A and his wife perish together, under circumstances which make it impossible to prove that she died before him. The disposition in favour of B does not take effect.