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[Cites 0, Cited by 0] [Section 134] [Entire Act]

Union of India - Subsection

Section 134(ii) in The Indian Succession Act, 1925

(ii)An estate is bequeathed to A, provided that, if he marries under the age of 25 without the consent of the executors named in the will, the estate shall cease to belong to him. A marries under 25 without the consent of the executors. The estate ceases to belong to him.