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Bombay HC: Property Inherited by Hindu Female from Her Parents, Will Devolve Upon Her Parent's Heirs - (25 Jan 2018)

Bombay High Court has held that u/s 15 of the Hindu Succession Act, any property inherited by a female Hindu from her father or mother, will devolve upon the heirs of her father/mother, if she dies without any children of her own, and not upon her husband.

Tags : BOMBAY HIGH COURT   SUCCESSION  

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