Section 2(xiv) in The Jammu and Kashmir Christian Marriage and Divorce Act, 1957
(xiv)"Property" includes, in the case of a wife, any property to which she is entitled for an estate in remainder or reversion, or as a trustee, executrix or administratix and the date of the death of the testator or interest shall be deemed to, be the time at which any such wife becomes entitled as executrix or administratrix.
