Mobile View
Main Search Forums Advanced Search Disclaimer
Loading...
User Queries
[Section 112] [Complete Act]
Central Government Act
Section 112(ii) in The Indian Succession Act, 1925
(ii) A bequeaths 1, 000 rupees to B for life, and after his death to the eldest son of C. At the death of the testator, C had no son. Afterwards, during the life of B, a son is born to C. Upon B' s death the legacy goes to C' s son.