Company : Sol Infotech Pvt. Ltd. Website : www.courtkutchehry.com Indian Suc Cession (Karnataka Amendment) Act, 2014 29 OF 2015 CONTENTS 1. Short title and commencement 2. Amendment of section 306 Indian Suc Cession (Karnataka Amendment) Act, 2014 29 OF 2015 An Act further to amend the Indian Succession Act, 1925 in its application to the State of Karnataka. Whereas it is expedient further to amend the Indian succession Act, 1925 (Central Act 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 fifth 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 o f the party" shall be omitted; (b) in the Illustration, clause (i) and entries relating thereto, shall be omitted.