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

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Union of India - Subsection

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

(iii)A has three children, John, Mary and Henry; John dies leaving four children; and one of John’s children dies leaving two children. Mary dies leaving one child. A afterwards dies intestate. One-third of his property is allotted to Henry, one-third to Mary’s child and one-third is divided into four parts, one of which is allotted to each of John’s three surviving children, and the remaining part is equally divided between John’s two grand-children.

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Union of India - Subsection

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