Section 20 — Bequests to religious and charitable uses.

No Taluqdár or Grantee and no heir or legatee of a Taluqdár or Grantee, having Child, parent, brother, unmarried sister, or a nephew, being the naturally born son of a brother of such Taluqdár or Grantee, heir or legatee, shall have power to bequeath his estate or any part thereof or any interest therein exceeding in amount or value the sum of two thousand rupees to religious or charitable uses, except by a will executed not less than three months before his death, and registered within one month from the date of its execution.

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