Central Government Act
Section 66(2)(h) in The Indian Succession Act, 1925
(h) A will made by word of mouth shall be null at the expiration of one month after the testator, being still alive, has ceased to be entitled to make a privileged will. CHAPTER V Of the Attestation, Revocation, Alteration and Revival of Wills CHAPTER V Of the Attestation, Revocation, Alteration and Revival of Wills