Report No. 110
6.6. Application of sections 20-21 illustrated.-
Application of these sections could be thus illustrated:
"If a man domiciled in England marries an Indian woman possessed of land and money in India, she acquires his domicile (section 15), and (in the absence of section 21) her unsettled movables would, according to the law of England, immediately become the absolute property of the husband, while her immovable property would go according to that of India, the lex loci rei sitae i.e. this Act. To prevent this evil of land and "movable becoming subject to different rules in such a case, this section was introduced."1
1. Adapted from Stokes Succession Act, p. 24, as cited in N.D. Basu Succession Act, (1957), under sections 20-22.
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