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The Indian Succession Act, 1925 [Act No. 39 of 1925]1 [30th September, 1925.] An Act to consolidate the law applicable to intestate and testamentary succession 2***. WHEREASit is expedient to consolidate the law applicable to intestate and testamentary succession 2***. It is hereby enacted as follows:- 1. The Act has been extended to Berar by the Berar Laws Act, 1941 (4 of 1941), to Manipur by the Union Territories (Laws) Amendment Act, 1956 (68 of 1956) and to Dadra and Nagar Haveli (w.e.f. 1-7-1965) by Reg. 6 of 1963, s. 2 and the First Schedule. 2. The words "in the Provinces of India" omitted by the A.O. 1950.    |
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