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Hindu Disposition of Property Act, 1916 3. Limitations and conditions.- The limitations and provisions referred to in section 2 shall be the following, namely - (a) in respect of dispositions by transfer inter vivos , those contained in (Chapter II) of the Transfer of Property Act, 1882 (4 of 1882) and (b) in respect of dispositions by will those contained in (sections 113, 114, 115 and 116 of the Indian Succession Act, 1925 (33 of 1925).    |
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