(1)For the purposes of this Act,.-(a)a person shall be deemed competent to dispose of property if he has such an estate or interest therein or such general power as would, if he were sui juris enable him to dispose of the property;(b)a disposition taking effect out of the interest of the deceased shall be deemed to have been made by him, whether the concurrence, of any other person was or was no required;(c)money which a person has a general power to charge on the property of another person shall be deemed to be an interest in that property of which the former has power to dispose;(d)the domicile of a person shall be determined as if the provisions of the Indian Succession Act, 1925 (XXXIX of 1925) on the subject applied to him.
