Section 89 — Will or bequest void for uncertainty.

A will or bequest not expressive of any definite intention is void for uncertainty. Illustration If a testator says "I bequeath goods to A," or "I bequeath to A," or "I leave to A all the goods mentioned in the Schedule" and no Schedule is found, or "I bequeath 'money,' 'wheat,' 'oil,' " or the like, without saying how much, this is void.

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