The limitations and provisions referred to in section 2 shall be the following, namely:-- (a) in respect of dispositions by transfer inter vivos , those contained in 1 [Chapter II] of the Transfer of Property Act, 1882 (4 of 1882), and (b) in respect of dispositions by will, those contained in 2 [sections 113, 114, 115 and 116 of the Indian Succession Act, 1925 (33 of 1925)].Open in Lexace · Ask the AI about this section
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