Section 10(2)(b) in The United Provinces Estates Act, 1920

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State of Uttar Pradesh - Subsection

Section 10(2)(b) in The United Provinces Estates Act, 1920

(b)the person who would have succeeded to such estate or would have taken a vested interest therein ; under the provisions of this Act, had the person so transferring or bequeathing died intestate as to his estate at the time when the transfer or bequest took effect, or

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State of Uttar Pradesh - Subsection

Section 10(2)(b) in The United Provinces Estates Act, 1920