A will shall not be deemed to be insufficiently attested by reason of any benefit thereby given either by way of bequest or by way of appointment to any person attesting it, or to his or her wife or husband; but the bequest or appointment shall be void so far as concerns the person so attesting, or the wife or husband of such person, or any person claiming under either of them. Explanation .--A legatee under a will does not lose his legacy by attesting a codicil which confirms the will.Open in Lexace · Ask the AI about this section
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