| Contents |
| Title |
Indian Succession Act, 1925 |
| Sections |
Particulars |
| Part I |
Preliminary |
|
Preliminary |
| Part II |
Of Domicile |
|
Of Domicile |
| Part III |
Marriage |
|
Marriage |
| Part IV |
Of Consanguinity |
|
Of Consanguinity |
| Part V |
Intestate Succession |
| Chapter I |
Preliminary |
|
Intestate Succession |
| Chapter II |
Rules in cases of Intestates other than Parsis |
|
Rules in cases of Intestates other than Parsis |
| Chapter III |
Special Rules for Parsi Intestates |
|
Special Rules for Parsi Intestates |
| Part VI |
Testamentary Succession |
| Chapter I |
Introductory |
|
Testamentary Succession |
| Chapter II |
Of Wills and Codicils |
|
Of Wills and Codicils |
| Chapter III |
Of the Execution of unprivileged Wills |
|
Of the Execution of unprivileged Wills |
| Chapter IV |
Of privileged Wills |
|
Of privileged Wills |
| Chapter V |
Of the Attestation, Revocation, Alteration and Revival of Wills |
|
Of the Attestation, Revocation, Alteration and Revival of Wills |
| Chapter VI |
Of the construction of Wills |
|
Of the construction of Wills |
| Chapter VII |
Of void Bequests |
|
BOf void Bequests |
| Chapter VIII |
Of the vesting of Legacies |
|
Of the vesting of Legacies |
| Chapter IX |
Of Onerous Bequests |
|
Of Onerous Bequests |
| Chapter X |
Of Contingent Bequests |
|
Of Contingent Bequests |
| Chapter XI |
Of Conditional Bequests |
|
Of Conditional Bequests |
| Chapter XII |
Of Bequests with Directions as to Application or Enjoyment |
|
Of Bequests with Directions as to Application or Enjoyment |
| Chapter XIII |
Of Bequests to an Executor |
|
Of Bequests to an Executor |
| Chapter XIV |
Of Specific Legacies |
|
Of Specific Legacies |
| Chapter XV |
Of Demonstrative Legacies |
|
Of Demonstrative Legacies |
| Chapter XVI |
Of Ademption of Legacies |
|
Of Ademption of Legacies |
| Chapter XVII |
Of the payment of liabilities in respect of the subject of a bequest |
|
Of the payment of liabilities in respect of the subject of a bequest |
| Chapter XVIII |
Of Bequests of Things described in General Terms |
|
Of Bequests of Things described in General Terms |
| Chapter XIX |
Of Bequests of the Interest or Produce of a Fund |
|
Of Bequests of the Interest or Produce of a Fund |
| Chapter XX |
Of Bequests of Annuities |
|
Of Bequests of Annuities |
| Chapter XXI |
Of Legacies to creditors and Portioners |
|
Of Legacies to creditors and Portioners |
| Chapter XXII |
Of Election |
|
Of Election |
| Chapter XXIII |
Of Gifts in Contemplation of Death |
|
Of Gifts in Contemplation of Death |
| Part VII |
Protection of Property of Deceased |
|
Protection of Property of Deceased |
| Part VIII |
Representative Title to Property of Deceased on Succession |
|
Representative Title to Property of Deceased on Succession |
| Part IX |
Probate, Letters of Administration and Administration of Assets of Deceased |
|
Probate, Letters of Administration and Administration of Assets of Deceased |
| Chapter I |
Of Grant of Probate and Letters of Administration |
|
Of Grant of Probate and Letters of Administration |
| Chapter II |
Of Limited Grants |
|
Of Limited Grants |
| Chapter III |
Alteration and Revocation of Grants |
|
Alteration and Revocation of Grants |
| Chapter IV |
Of the Practice in granting and revoking Probates and |
|
Of the Practice in granting and revoking Probates and |
| Chapter V |
Of Executors of their own Wrong |
|
Of Executors of their own Wrong |
| Chapter VI |
Of The Powers of an Executor or Administrator |
|
Of The Powers of an Executor or Administrator |
| Chapter VII |
Of The Duties of an Executor or Administrator |
|
Of The Duties of an Executor or Administrator |
| Chapter VIII |
Of Assent to a Legacy by Executor or Administrator |
|
Of Assent to a Legacy by Executor or Administrator |
| Chapter IX |
Of The Payment and Apportionment of Annuities |
|
Of The Payment and Apportionment of Annuities |
| Chapter X |
Of the Investment of Funds to Provide for Legacies |
|
Of the Investment of Funds to Provide for Legacies |
| Chapter XI |
Of the Produce and Interest of Legacies |
|
Of the Produce and Interest of Legacies |
| Chapter XII |
Of The Refunding of Legacies |
|
Of The Refunding of Legacies |
| Chapter XIII |
Of The Liability of an Executor or Administrator for Devastation |
|
Of The Liability of an Executor or Administrator for Devastation |
| Part X |
Succession Certificates |
|
Succession Certificates |
| Part XI |
Miscellaneous |
|
Miscellaneous |
| Schedule I |
Table of Consanguinity |
| Schedule II |
Order Of Next-of-Kin In Case of Parsi Intestates Referred to in Sections 54, 55 |
| Schedule III |
Provisions of Part VI Applicable to Certain Wills And Codicils Described In Section 57 |
| Schedules IV and V |
Form of Certificate and Form Of Caveat |
| Schedules VI and VII |
Form of Probate and Form of Letters of Administration |
| Schedule VIII |
Forms of Certificate and Extended Certificate |
| Schedule IX |
Enactments repealed.].- Rep. by the Repealing Act, 1927 (12 of 1927), s. 2 and the Schedule. |
