Section 131(2)(iii) in The Indian Succession Act, 1925

[Cites 0, Cited by 0] [Section 131(2)] [Section 131] [Entire Act]

Union of India - Subsection

Section 131(2)(iii) in The Indian Succession Act, 1925

(iii)A sum of money is bequeathed to A for life, and, after his death, to B, but if B shall then be dead leaving a son, such son is to stand in the place of B. B takes a vested interest in the legacy, subject to be divested if he dies leaving a son in A’s lifetime.

Legal Document View

Unlock Advanced Research with PRISMAI

Union of India - Subsection

Section 131(2)(iii) in The Indian Succession Act, 1925