Report No. 185

58. Amendment of section 100.-

In section 100 of the principal Act, for the words and figures "Indian Succession Act, 1865" the words and figures "Indian Succession Act, 1925" shall be substituted.

59. Amendment of section 103.-

In section 103 of the principal Act, in Illustration (a), the brackets and letter "(a)" shall be omitted.

60. Amendment of section 107.-

In section 107 of the principal Act, the following proviso shall be inserted at the end, namely:-

"Provided that where it appears to the Court from the evidence that the person concerned had been involved in an accident or calamity in circumstances which render it highly probable that the accident or calamity caused his death, the Court may, for reasons to be recorded, direct that the provisions of this section shall not apply."