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Hindu Disposition of Property Act, 1916 2. Disposition for the benefit of persons not in existence.- Subject to the limitations and provisions specified in this Act, no disposition of property by a Hindu, whether by transfer inter vivos or by will, shall be invalid by reason only that any person for whose benefit it may have been made was not in existence at the date of such disposition. Comment : The Act is not retrospective in nature. Section 2 covers cases of disposition of property after the commencement of the Act. AIR 1937 All 197    |
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