Section 108 — When lapsed share goes as undisposed of.

Where a share which lapses is a part of the general residue bequeathed by the Will, that share shall go as undisposed of. Illustration The testator bequeaths me residue of his estate to A, B and C, to be equally divided between them. A dies before the testator. His one-third of the residue goes as undisposed of.

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