Rep. by the Repealing Act, 1927 (12 of 1927), s. 2 and Schedule. 94 SCHEDULE I (See section 28) TABLE OF CONSANGUINITY Great Grandfather’s Father. 4 Great Great Great Grandfather. Uncle. 3 5 Great Grandfather. Uncle. 2 Father Uncle. Great Uncle’s son. 1 THE PERSON WHOSE RELATIVES Brother. Cousin-german. Second Cousin. ARE TO BE RECKONED. 1 Son of the Son . Nephew. Cousin-german. 1 Son of the Grandson of Grandson. Nephew or the Cousin- Brother’s german. Grandson. 2 Great Grandson. 95 1 [ SCHEDULE II PART I (See section 54)

(1) Father and mother.

(2)Brothers and sisters (other than half brothers and sisters) and lineal descendants of such of them as shall have predeceased the intestate.

(3) Paternal and maternal grandparents.

(4) Children of paternal and maternal grandparents and the lineal descendants of such of them as have predeceased the intestate.

(5) Paternal and maternal grandparents’ parents.

(6) Paternal and maternal grandparents’ parents’ children and the lineal descendants of such of them as have predeceased the intestate. PART II (See section 55)

(1) Father and mother.

(2) Brothers and sisters (other than half brothers and sisters) and lineal descendants of such of them as shall have predeceased the intestate.

(3) Paternal and maternal grandparents.

(4) Children of paternal and maternal grandparents and the lineal descendants of such of them as have predeceased the intestate.

(5) Paternal and maternal grandparents’ parents.

(6) Paternal and maternal 2[grandparent’s parents children] and the lineal descendants of such of them as have predeceased the intestate.

(7) Half brothers and sisters and the lineal descendants of such of them as have predeceased the intestate.

(8) Widows of brothers or half brothers and widowers of sisters or half sisters.

(9) Paternal or maternal grandparents children’s widows or widowers.

(10) Widows or widowers of deceased lineal descendants of the intestate who have not married again before the death of the intestate.] SCHEDULE III [See section 57] PROVISIONS OF PART VI APPLICABLE TO CERTAIN WILLS AND CODICILS DESCRIBED IN SECTION57 Sections 59, 61, 62, 63, 64, 68, 70, 71, 73, 74, 75, 76, 77, 78, 79, 80, 81, 82, 83, 84, 85, 86, 87, 88, 89, 90, 95, 96, 98, 101, 102, 103, 104, 105, 106, 107, 108, 109, 110, 111, 112, 113, 114, 115, 116, 3[117], 119, 120, 121, 122, 123, 124, 125, 126, 127, 128, 129, 130, 131, 132, 133, 134, 135, 136, 137, 138, 139, 140, 141, 142, 143, 144, 145, 146, 147, 148, 149, 150, 151, 152, 153, 154, 155, 156, 157, 158, 159, 160, 161, 162, 163, 164, 165, 166, 167, 168, 169, 170, 171, 172, 173, 174, 175, 176, 177, 178, 179, 180, 181, 182, 183, 184, 185, 186, 187, 188, 189 and 190. 1. Subs. by Act 51 of 1991, s. 7 for the second Schedule. 2. Subs. by Act 30 of 2001, s. 3 and the Second Schedule, for “grandparents’ children” (w.e.f. 3-9-2001). 3. Ins by Act 21 of 1929, s. 14. 96 Restrictions and modifications in application of foregoing sections 1. Nothing therein contained shall authorise a testator to bequeath property which he could not have alienated inter vivos, or to deprive any persons of any right of maintenance of which, but for the application of these sections, he could not deprive them, by will. 2. Nothing therein contained shall authorise any Hindu, Buddhist, Sikh or Jaina, to create in property any interest which he could not have created before the first day of September, 1870. 3. Nothing therein contained shall affect any law of adoption or intestate succession, 4. In applying section 70, the words “than by marriage or” shall be omitted. 5. In applying any of the following sections, namely, sections seventy-five, seventy-six, one hundred and five, one hundred and nine, one hundred and eleven, one hundred and twelve, one hundred and thirteen, one hundred and fourteen, one hundred and fifteen, and one hundred and sixteen to such wills and codicils, the words “son”, “sons”, “child”, and “children” shall be deemed to include an adopted child; and the word “grand-children” shall be deemed to include the children, whether adopted or natural- born, of a child whether adopted or natural-born; and the expression "daughter-in-law" shall be deemed to include the wife of an adopted son. 97 SCHEDULE IV [See section 274

(2)] FORM OF CERTIFICATE I, A. B., Registrar (or as the case may be) of the High Court of Judicature at(or as the case may be) hereby certify that on the day of, the HighCourt of Judicatureat (or as the case may be) granted probate of the will (or letters of administration ofthe estate) of C.D., late of , decreased, to E.F. of and G.H. of, andthat such probate (or letters) has (or have) effect over all the property of the deceased throughout 1[India] 2***. SCHEDULE V [See section 284

(4)] FORM OF CAVEAT Let nothing be done in the matter of, the estate of A. B., late of , deceased, whodied on the day of at , without notice to C.D.of SCHEDULE VI (Seesection 289) FORM OF PROBATE I, Judge of the District of [or Delegate appointed for granting probate orletters of administration in (here insert the limits of the Delegate’s jurisdiction)], hereby make knownthat on the day of in the year , the last will of , late of , a copy whereof ishereunto annexed, was proved and registered before me, and that administration of the property andcredits of the said deceased, and in any way concerning his will was granted to , the executor inthe said will named, he having undertaken to administer the same, and to make a full and true inventory of the said property and credits and exhibit the same in this Court within six months from the date of this grant or within such further time as the Court may, from time to time, appoint, and also to render to this Court a true account of the said property and credits within one year from the same date, or within such further time as the Court may, from time to time, appoint. SCHEDULE VII (See section 290) FORM OF LETTERS OF ADMINISTRATION I, Judge of the District of [or Delegate appointed for granting probate orletters of administration in (here insert the limits of the Delegate’s jurisdiction)], hereby makeknown that on the day of letters of administration (with or without the will annexed, as thecase may be), of the property and credits of , late of ,deceased, were granted to , thefather (or as the case may be) of the deceased, he having undertaken to administer the same and to make a full and true inventory of the said property and credits and exhibit the same in this Court, within six months from the date of this grant or within such further time as the Court may, from time to time, appoint, and also to render to this Court a true account of the said property and credits within one year from the same date, or within such further time as the Court may, from time to time, appoint. 1. Subs. by Act 3 of 1951, s. 3 and the Schedule, for “the States”. 2. The words “of India” omitted by the A.O. 1950. 98 SCHEDULE VIII (See section 377) FORMS OF CERTIFICATE AND EXTENDED CERTIFICATE In the Court of To A. B. Whereas you applied on the day of for a certificate under Part X of the IndianSuccession Act, 1925, in respect of the following debts and securities, namely:— Debts 1 Serial [Name] of Amount of debt, Description and date of Number debtor including interest, on date instrument, if any, by of application for certificate which the debt is secured Securities DESCRIPTION Serial Distinguishing Name, title or class of security Amount or par value of Market-value of security Number number or letter of security on date of application for security certificate This certificate is accordingly granted to you and empowers you to collect those debts [and] [to receive][interest] [dividends] [on] [to negotiate] [to transfer] [those securities]. Dated this day of District Judge In the Court of On the application of A. B. made to me on the day of , I hereby extend this certificateto the following debts and securities, namely:— Debts Serial Number Name of debtor Amount of debt, including interest, on Description and date of date of application for extension instrument, if any, by which the debt is secured Securities DESCRIPTION Serial Number Distinguishing Name, title or class of Amount or par value Market-value of number or letter of security of security security on date of security application for extension This extension empowers A. B. to collect those debts [and] [to receive] [interest] [dividends] [on] [tonegotiate] [to transfer] [those securities]. Dated this day of District Judge. SCHEDULE IX.—[Enactments repealed.]. Rep. by the Repealing Act, 1927 (12 of 1927), s. 2 and the Schedule. 1. Subs. by Act 48 of 1952, s. 3 and the Second Schedule, for “Number”. 99