Section 213(2)(i) in The Indian Succession Act, 1925
(i) in the case of wills made by any Hindu, Buddhist, Sikh or Jaina where such wills are of the classes specified in clauses (a) and (b) of section 57; and
1. Subs. by Act 16 of 1962, s. 2, for" or Jaina". 2 Subs. by s. 3, ibid., for" or Indian Christian". 3 Subs. by Act 3 of 1951, s. 3 and Sch., for" the States". 4 Subs. by Act 16 of 1962, s. 4, for sub- section (2).