Section 2 — Interpretation - clause.

clause.--- In this Act, unless there be something repugnant in the subject or context.---- "Transfer."-- "Transfer" means an alienation inter vivos ; "Will" .---"Will" means the legal declaration of the intentions of the testator with respect to his property affected by this Act, which he desires to be carried into effect after his death ; "Codicil" .--- "Codicil" means an instrument made in relation to a Will, and explaining, altering, or adding to its dispositions : It is considered as forming an additional part of the Will ; "Signed." --- "Signed" applies to the affixing of a mark ; "Registered" .--- "Registered" means registered according to the provisions of the rules relating to the registration of assurances for the time being in force in Oudh ; "Minor" . "Minority" .--- "Minor" means any person who shall not have completed the age of eighteen years, and "minority" means the status of such person ; "Taluqdar" .--- "Taluqdar" means any person whose name is entered in the first of the lists mentioned in section eight ; "Grantee" .--- "Grantee" means any person upon whom the proprietary right in an estate has been conferred by a special grant of the British Government, and whose name is entered in the fifth or sixth of the lists mentioned in section eight ; "Estate" .--- "Estate" means the taluqa or immoveable property acquired or held by a Taluqdar or Grantee in the manner mentioned in section three, section four, or section five, or the immoveable property conferred by a special grant of the British Government upon a Grantee ; "Heir" "Legatee" .--- "Heir" means a person who inherits property otherwise than as a widow, under the special provisions of this Act ; and "legatee" means a person to whom property is bequeathed under the same provisions ; Words expressing relationship .--- Words expressing relationship denote only legitimate relatives, but apply to children in the womb who are afterwards born alive.

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