Section 35(2) in The United Provinces Estates Act, 1920
(2)Notwithstanding the provisions of any contract or disposition to the contrary, every person for the time being entitled to a settled estate who constitutes a fresh stock of descent according to sub-section (1) shall be competent to bequeath the same to any of the person mentioned in the first Schedule, but to no other person :Provided that such person shall not be competent to bequeath same except as an impartible estate to be held by one person only subject and in accordance with the provisions of this Act, or to subject the same or the profits thereof to any demand, charge or encumbrance whatsoever :Provided also that if the estate is bequeathed to a female who if she succeeded under the provision of section 9 would take a life estate only the bequest shall confer on her a life estate only.
