Will - Under Indian Succession Act

Wills Under Indian Succession Act, 1925:

Will means the legal declaration of the intention of a person with respect to his property, which he desires to take effect after his death. It is a unilateral document and takes effect after the death of the person making it. It can be revoked or altered by the maker of it at any time he is competent to dispose of his property.

                   A will made by a Hindu, Buddhist, Sikh or Jain is governed by the provisions of the Indian Succession Act, 1925. However Mohammedan are not governed by the Indian Succession Act, 1925 and they can dispose their property according to Muslim Law

Who can make a will

• Every person who is of sound mind and is not a minor can make a will.
• Persons who are deaf or dumb or blind can make a will provided they are able to know what they do by it.
• A person who is ordinarily insane may make a will during an interval in which he is of sound mind.
• No person can make a will while he is in such a state of mind, whether arising from intoxication or from illness or from any other cause, that he does not know what he is doing.