The Indian Succession Act, 1925

[Act No. 39 of 1925]

[30th September, 1925.]

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.