Report No. 185

41. Amendment of section 67.-

In section 67 of the principal Act, the following Explanation shall be inserted at the end, namely:-

"Explanation.- In this section and in sections 68 to 73, the expressions 'execution' or 'signature' in relation to wills shall have the same meaning assigned to them under section 63 of the Indian Succession Act, 1925 and the expression 'attestation' shall mean signing or putting a mark by the attestor."