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THE INDIAN SUCCESSION (KARNATAKA AMENDMENT) ACT, 2015
THE INDIAN SUCCESSION (KARNATAKA AMENDMENT) ACT, 2015
(KARNATAKA ACT No. 29 of 2015)
(First published in the Karnataka Gazette, Extraordinary No.899, on the Third day of August, 2015)
(Received the assent of the President on the Twenty-fourth day of July, 2015)
An Act further to amend the Indian Succession Act, 1925, in the application to the State of Karnataka.
Whereas, it is expedient further to amend the Indian Succession Act, 1925 (Central Act No.39 of 1925), in its application to the State of Karnataka for the purpose hereinafter appearing;
Be it enacted by the Karnataka State Legislature in the Sixty-fourth year of the Republic of India as follows:-
1. Short title and commencement
(1) This Act may be called the Indian Succession (Karnataka Amendment) Act, 2014.
(2) it shall come into force at once.
2. Amendment of Section 306
In Section 306 of the Indian Succession Act, 1925 (Central Act 39 of 1925.) –
(a) the words, figures and brackets “assault, as defined in the Indian Penal Code (Central Act 45 of 1860)or other personal injuries not causing the death of the party” shall be omitted;
(b) in the illustration, clause (i) and entries relating thereto, shall be omitted.
