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SC: Member of HUF Can Stake Exclusive Claim Only on Self-acquired Property - (15 Sep 2017)

Supreme Court has held that if a member of a Hindu Undivided Family (HUF) wants to stake exclusive claim over any joint family property, then he or she will have to establish that this asset was self-acquired and not ancestral.

Tags : SUPREME COURT   SELF-ACQUIRED PROPERTY  

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