The Meghalaya Succession to Self Acquired Property Khasi and Jaintia Special Provision Act, Act No. 8 of 1986

MEGHALAYA ACT 8 OF 1986
THE MEGHALAYA SUCCESSION TO SELF ACQUIRED PROPERTY
KHASI AND JAINTIA SPECIAL PROVISION ACT, 1986
(As passed by the Assembly)
[Received the assent of the Governor on the 23rd May, 1986]
(Published in the Gazette of Meghalaya, Extraordinary, dated 3rd June, 1986)
An
Act
to provide special provision enabling the Khasis and the Jaintias to dispose of self-acquired
property by will.
Be it enacted by the Legislature of Meghalaya in the Thirty-sixth Year of the Republic of
India as follows:-
Short title and
Commencement.
1. (1) This Act may be called the Meghalaya Succession to Self
Acquired Property (Khasi and Jaintia Special Provision) Act, 1986.
(2) It shall come into force on such date as the State Government
may, by notification, appoint.
Application. 2. The Act applies to the Khasis and Jaintias.
Definitions. 3. In the Act, unless the context otherwise requires-
(a) “Khasi and Jaintia” includes Khasi, Jaintia, Synteng Pnar, War,
Bhoi and Lyngngam;
(b) “Minor” means a person who has not attained the age of
eighteen years;
(c) “Probate” means the copy of a will certified under the seal of a
court of competent jurisdiction with a grant of admini stration to
the estate of the testator;
(d) “Self-acquired property” means any property, whether movable
or immovable, or any right, title or interest on any such
property, which is vested in any Khasi and Jaintia which is not
inherited as ancestral property.
Person capable of
making will Central
Act XXXIX of 1925.
4. On and after the commencement of this Act and notwithstanding
anything contained in the Indian Succession Act, 1925 or customs, it
shall be lawful for a Khasi and Jaintia of sound mind, not being a
minor, to dispose of his self-acquired property by will.
explanation:- 1. A person who is deaf or dumb or blind is not
thereby incapacitated for making a will if he is able to know what he
does, by it.
explanation:- 2. A person who is ordinarily insane may make a
will during an interval in which he is of sound mind.
explanation:- 3. No person can make a will while he is in such a
state of mind, whether arising from intoxication or from illness or
from any other cause, that he does not know what he is doing.
Will may be revoked or
altered.
5. A will is liable to be revoked or altered by the make r of it at any time
when he is competent to dispose of his property by will.
Void will. 6. A will or any part of it, -
(a) the making of which has been caused by fraud or coercion or by such
importunity as taken away the free agency of the testator, or
(b) disposing any self -acquired property or conferring any benefit or
interest arising out of any such property to or in favour of a person
who is not a Khasi and Jaintia shall be void.
Provided that Clause (b) of this Section shall not apply to-
(i) will in respect of self acquired movable property made to or in
favour of any institution, association, group of persons or body
established or formed within the territories of India for religious,
charitable or educational purposes or for welfare or sports
activities.
(ii) will in respect of self -acquired immovable property made to or
in favour of any institution, association group of persons or body
established or formed for the purpose mentioned in the above
first Proviso and composed solely of Khasis and Jaint ias as
members thereof.
Testamentary guardian. 7. A father or mother, whatever his or her age may be in respect of his or
her self -acquired property may, by will appoint a Khasi and Jaintia
Hills guardians for his or her child during minority.
Mode and manner of
making will and
procedure for its
probate, etc.
8. The mode, manner and procedure for and all matters relating to
making a will under this Act and for its execution, probate and
administration shall be in accordance with such of the provisions of
the Indian Succession Act 1925 as the Government of Meghalaya
may, by notification apply, or may apply them with such exceptions
or modifications as may be specified in the notification.
Powers to alter or
revoke notification.
9. The notification made under Section 8 may be altered modified or
amended or may be revoked or cancelled by the Government of
Meghalaya by subsequent notification.
Notification to be laid
before the House.
10. Every notification made under Sections 8 and 9 shall be laid before
the Hous e of the Legislature of Meghalaya immediately after it is
made, if it is made, if it is in session and , on the first day of the
commencement of next session of the House if it is not in session, and
shall cease to operate at the expiration of sixty days f rom the date of
its being so laid or from the re -assembly of the Legislature, as the
case may be , unless before the expiration of the period a resolution
approving the making of the order is passed by the House of the State
Legislature.

‹ Prev All Meghalaya acts Next ›