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State of Tamilnadu - Section

Section 15 in Malabar Wills Act, 1898

15. Execution and revocation of will or codicil by soldiers or mariners.

- No will or codicil made by a soldier employed in an expedition or engaged in actual warfare or by a mariner at sea and no revocation by such person of his will or codicil shall be deemed invalid by reason only of such will, codicil or revocation not being made in accordance with the provisions of this part.