 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Indian Succession Act, 1925 Part XI Miscellaneous 391. Saving.- Nothing in Part VIII, Part IX or Part X shall- (i) validate any testamentary disposition which would otherwise have been invalid; (ii) invalidate any such disposition which would otherwise have been valid; (iii) deprive any person of any right of maintenance to which he would otherwise have been entitled; or (iv) affect the Administrator General's Act, 1913(3 of 1913). 392. [Repealed.].-Rep. by the Repealing Act, 1927 (12 of 1927), s. 2 and Schedule.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back