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Union of India - Section

Section 180 in The Indian Succession Act, 1925

180. Circumstances in which election takes place.—

Where a person, by his will professes to dispose of some thing which he has no right to dispose of, the person to whom the thing belongs shall elect either to confirm such disposition or to dissent from it, and, in the latter case, he shall give up any benefit which may have been provided for him by the Will.