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[Cites 0, Cited by 0] [Section 78] [Entire Act]

Union of India - Subsection

Section 78(i) in The Indian Succession Act, 1925

(i)A bequeaths to B “my marsh-lands lying in L and in the occupation of X”. The testator had marsh-lands lying in L but had no marsh-lands in the occupation of X. The words “in the occupation of X” shall be rejected as erroneous, and the marsh-lands of the testator lying in L will pass by the bequest.