ACT 1 OF 1997 [1]

THE INDIAN SUCCESSION (KERALA AMENDMENT) ACT, 1996

An Act to amend the Indian Succession Act, 1925, in its application to the State of Kerala .

Preamble . ? WHEREAS it is expedient to amend the Indian Succession Act, 1925, in its application to the State of Kerala for the purpose hereinafter appearing;

BE it enacted in the Forty-seventh Year of the Republic of India as follows: ?

1. Short title, extent and commencement. ?( 1) This Act may be called the Indian Succession (Kerala Amendment )Act, 1996.

(2) It extends to the whole of the State of Kerala .

(3) It shall come into force at once.

2. Amendment of section 213. ? In sub-section (2) of section 213 of the Indian Succession Act, 1925 (Central Act 39 of 1925), after the word 'Muhammadans', the words 'or Indian Christians' shall be inserted.