Report No. 185

Section 100

This section refers to 'saving of provisions of Indian Succession Act relating to wills'. It reads as follows:

"100. Nothing in this chapter contained shall be taken to affect any of the provisions of the Indian Succession Act, 1865 (10 of 1865) as to the construction of wills".

In the 69th Report pointed that the words "Indian Succession Act, 1865 (10 of 1865)" be substituted by the words "Indian Succession Act, 1925" We agree.