(ii) A bequeaths to B" my marsh- lands lying in L and in the occupation of X, comprising 1, 000 bighas of lands". The testator had marsh- lands lying in L some of which were in the occupation of X and some not in the occupation of X. The measurement is wholly inapplicable to the marsh- lands of either class, or to the whole taken together. The measurement will be considered as struck out of the will, and such of the testator' s marsh- lands lying in L as were in the occupation of X shall alone pass by the bequest.