| [Repealed by Act 1 of 1938, S. 2 and Sch.] |
| (Passed by the Indian Legislature.) |
| (Received the assent of the Governor General on the 1st October, 1931.) |
An Act further to amend the Indian Succession Act, 1925, for a certain purpose.
Whereas it is expedient further to amend the Indian Succession Act, 1925 (XXXIX of 1925), for the purpose hereinafter appearing; It is hereby enacted as follows:-
1. Short title:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 1 read as:
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1. Short title.- This Act may be called the Indian Succession (Amendment) Act, 1931.
1 Repealed by Act 1 of 1938, S. 2 and Sch.
2. Amendment of sections 223 and 236, Act XXXIX of 1925:- 1[* * *]
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Prior to repeal by Act 1 of 1938, Section 2 read as:
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2. Amendment of sections 223 and 236 Act XXXIX of 1925.- After the word "mind" in sections 223 and 236 of the Indian Succession Act, 1925, the following words shall be added, namely:-
"nor to any association of individuals unless it is a company which satisfies the conditions prescribed by rules to be made by the Governor General in Council in this behalf."
1 Repealed by Act 1 of 1938, S. 2 and Sch.