Section 222(2)(ii) in The Indian Succession Act, 1925

[Cites 0, Cited by 0] [Section 222(2)] [Section 222] [Entire Act]

Union of India - Subsection

Section 222(2)(ii) in The Indian Succession Act, 1925

(ii)A gives a legacy to B and several legacies to other persons among the rest to his daughter-in-law C, and adds “but should the within-named C be not living I do constitute and appoint B my whole and sole executrix”. C is appointed executrix by implication.

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Union of India - Subsection

Section 222(2)(ii) in The Indian Succession Act, 1925