- Every person of sound mind and not a minor may by will dispose of property which he could legally alienate by gift inter vivos and shall be deemed to have been always competent so to dispose of such property.Explanation I. - Persons who are deaf or dumb or blind are not thereby incapacitated for making a will, if they are able to know what they do by it.Explanation II. - One who is ordinarily insane may make a will during an interval in which he is of sound mind.Explanation III. - No person can make a will while he is in such a state of mind whether arising from drunkenness or from illness or from any other cause that he does not know what he is doing.
