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Section 30. TPA, Prior disposition not affected by invalidity of ulterior disposition.


If the ulterior disposition is not valid, the prior disposition is not affected by it.

Illustration

A transfers a farm to B for her life, and, if she does not desert her husband to C. B is entitled to the farm during her life as if no condition had been inserted.

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Related judgement on Section 30. TPA, Prior disposition not affected by invalidity of ulterior disposition.