(i)A testator gives to A “my farm in the occupation of B”, and to C “all my marsh-lands in L”. Part of the farm in the occupation of B consists of marsh-lands in L, and the testator also has other marsh-lands in L. The general words, “all my marsh-lands in L”, are restricted by the gift to A. A takes the whole of the farm in the occupation of B, including that portion of the farm which consists of marsh-lands in L.
