16. [ Transfer to take effect on failure of prior interest. [Sections 16, 17 and 18 substituted by Act VI of Samvat 1996.]
- Where, by reason of any of the rules contained in sections 13 and 14, and interest created for the benefit of a person or of a class of persons fails in regard to such person or the whole of such class, any interest created in the same transaction and intended to take effect after or upon failure of such prior interest also fails].
