Section 76(2)(iii) in The Indian Succession Act, 1925

[Cites 0, Cited by 0] [Section 76(2)] [Section 76] [Entire Act]

Union of India - Subsection

Section 76(2)(iii) in The Indian Succession Act, 1925

(iii)The testator bequeaths his property “to A and B, the legitimate children of C”. C has no legitimate child, but has two illegitimate children, A and B. The bequest to A and B takes effect, although they are illegitimate.

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Union of India - Subsection

Section 76(2)(iii) in The Indian Succession Act, 1925