Central Government Act
Section 179(ii) in The Indian Succession Act, 1925
(ii) A bequeaths 40, 000 rupees to B, his orphan niece whom he had brought up from her infancy. Afterwards, on the occasion of B' s marriage, A settles upon her the sum of 30, 000 rupees. The legacy is not thereby diminished. CHAPTER XXII Of Election CHAPTER XXII Of Election