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Report No. 110 Chapter 8 Intestate Succession: Preliminary (Sections 29-30) 8.1. Introductory (sections 29 and 30).- Intestate succession is a topic extending over several sections of the Act, but two of the sections-sections 29 and 30 deal with certain preliminary matters. Section 28 deals with the applicability of this part of the Act. As certain problems have arisen on the construction of section 29, it will be necessary to discuss in some detail the relevant points1. As to section 30, that section is really in the nature of a definition of the expression 'intestate', though, in form, it does not purport to be a definition. 1. Paras. 8.3 to 8.10, infra.    |
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