Report No. 82

5.5. Effect of nomination.-

In fact, with reference to nominations under the Friendly Societies Act, 1876, it was specifically held1 that the property carried by a nomination passes directly to the nominee by force of the nomination and does not form part of the estate of the nominator.

1. D.M. Mudaliar v. Indian Insurance and Banking Corporation, AIR 1957 Mad 115 (116), para. 7.