3. Testamentary dispositions by Mappillas to be governed by this Act and not by [Tamil Nadu] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order 1969, as amended by Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1898.
- The testamentary dispositions to which this Act applies shall be governed by the Muhammadan Law relating to wills and not by the Malabar Wills Act, 1898 [Tamil Nadu] [Substituted for the word 'Madras' by Tamil Nadu Adaptation of Laws Order 1969, as amended by Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Act V of 1898).
