Central Government Act
Section 80(i) in The Indian Succession Act, 1925
(i) A man, having two cousins of the name of Mary, bequeaths a sum of money to" my cousin Mary". It appears that there are two persons, each answering the description in the will. That description, therefore, admits of two applications, only one of which can have been intended by the testator. Evidence is admissible to show which of the two applications was intended.