Provided that marriage shall not revoke any such will or codicil:And that nothing herein contained shall authorise a testator to bequeath property which he could not have alienated inter vivos, or to deprive any persons of any right of maintenance of which, but for section two of this Act, he could not deprive them by will:And that nothing herein contained shall vest in the executor or administrator with the will annexed of a deceased person any property which such person could not have alienated inter vivos:And that nothing herein contained shall affect any law of adoption or intestate succession:And that nothing herein contained shall authorise any Hind , Jaina, Sikh or Buddhist to create in property any interest which he could not have created before the first clay of September one thousand eight hundred and seventy.
