Central Government Act
Section 82(ii) in The Indian Succession Act, 1925
(ii) Where a testator having an estate, one part of which is called Black Acre, bequeaths the whole of his estate to A, and in another part of his will bequeaths Black Acre to B, the latter bequest is to be read as an exception out of the first as if he had said" I give Black Acre to B, and all the rest of my estate to A".