30. As to what property deceased considered to have died intestate.- A person is deemed to die intestate in respect of all property of which he has not made a testamentary disposition which is capable of taking effect. Illustrations
(i) A has left no will. He has died intestate in respect of the whole of his property.
(ii) A has left a will, whereby he has appointed B his executor; but the will contains no other provision. A has died intestate in respect of the distribution of his property.
(iii) A has bequeathed his whole property for an illegal purpose. A has died intestate in respect of the distribution of his property.
(iv) A has bequeathed 1, 000 rupees to B and 1, 000 rupees to the eldest son of C, and has made no other bequest; and has died leaving the sum of 2, 000 rupees and no other property. C died before A without having ever had a son. A has died intestate in respect of the distribution of 1, 000 rupees. CHAPTER II Rules in cases of Intestates other than Parsis CHAPTER II Rules in cases of Intestates other than Parsis