Section 40(2)(i) in The Indian Succession Act, 1925

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Union of India - Subsection

Section 40(2)(i) in The Indian Succession Act, 1925

(i)A had three children, John, Mary and Henry; John died, leaving four children, and Mary died, leaving one, and Henry alone survived the father. On the death of A, intestate, one-third is allotted to Henry, one-third to John’s four children, and the remaining third to Mary’s one child.

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Union of India - Subsection

Section 40(2)(i) in The Indian Succession Act, 1925