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FAMILY - Preferential Right U/S- 22 of Hindu Succession Act Applicable to Agricultural Land: SC - (15 Mar 2019)

FAMILY

Supreme has held that the preferential right given to an heir of a Hindu under Section 22 of the Hindu Succession Act, 1956 is applicable even if the property in question is agricultural land.

Tags : BOMBAY HIGH COURT   HINDU SUCCESSION ACT   SECTION-22   AGRICULTURAL LAND  

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