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Free Legal Advice from Top Lawyers in India
Question : When the subject matter of bequest contains both movable and immovable properties, a separate schedule with a detailed description of the properties is not required to be given in the will...true or false...i m a gondu
Subject : Is a detailed description of properties required when movable and immovable properties are mentioned in the will?
Answer By Lawyer : True. For clarity purpose and also to avoid ambiguities and for detailing the description of properties, it is always advisable to give separate schedule of properties.
