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Citedby 14 docs - [View All]
The Indian Succession Act, 1925
V. Kuppusami Pillai vs Jayalakshmi Ammal on 15 March, 1934
Dinesh Chandra Roy Chowdhury vs Biraj Kamini Dasee on 16 May, 1911
V. Kuppuswami Pillai vs Jayalakshmi Ammal on 15 March, 1934
Raj Kumari Sharma vs Rajinder Nath Dewan And Ors. on 25 March, 1987

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[Complete Act]
Central Government Act
Section 99 in The Indian Succession Act, 1925
99. Construction of terms.- In a will--
(a) the word" children" applies only to lineal descendants in the first degree of the person whose" children" are spoken of;
(b) the word" grandchildren" applies only to lineal descendants in the second degree of the person whose" grandchildren" are spoken of;
(c) the words" nephews" and" nieces" apply only to children of brothers or sisters;
(d) the words" cousins", or" first cousins", or" cousins german," apply only to children of brothers or of sisters of the father or mother of the person whose" cousins," or" first cousins," or" cousins- german," are spoken of;
(e) the words" first cousins once removed" apply only to children of cousins- german, or to cousins- german of a parent of the person whose" first cousins once removed" are spoken of;
(f) the words" second cousins" apply only to grandchildren of brothers or of sisters of the grandfather or grandmother of the person whose" second cousins" are spoken of;
(g) the words" issue" and" descendants" apply to all lineal descendants whatever of the person whose" issue" or" descendants" are spoken of;
(h) words expressive of collateral relationship apply alike to relatives of full and of half blood; and
(i) all words expressive of relationship apply to a child in the womb who is afterwards born alive.