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FAMILY - Married Daughter has Right of Succession in Lease Premises Under Goa Succession Law: SC - (14 Mar 2019)

FAMILY

Supreme Court has observed that a married daughter would have a right of succession in the "lease premises", as per the provisions of Goa Succession, Special Notaries and Inventory Proceeding Act, 2012.

Tags : SUPREME COURT   RIGHT OF SUCCESSION IN LEASE PREMISES   MARRIED DAUGHTER  GOA SUCCESSION   SPECIAL NOTARIES AND INVENTORY PROCEEDING ACT   2012.  

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