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[Cites 0, Cited by 0] [Section 96] [Entire Act]

Union of India - Subsection

Section 96(vii) in The Indian Succession Act, 1925

(vii)Property is bequeathed to A for life, and after his death to B or his heirs. B dies in the testator’s lifetime. A survives the testator. Upon A’s death the bequest to the heirs of B takes effect.