Section 2 in The Probate and Administration Act, 1977
2. Application.
- This Act shall apply in the case of [every person] [Substituted by Act XVI of 1998 for every Hindu, Mohammedan and Buddhist.] dying before, on or after the date of commencement of this Act:Provided that nothing herein contained shall be deemed to render invalid any transfer of property duly made before that date.
