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Inherited Property of Hindu Widow Who Dies Intestate to Devolve Upon Both Son & Daughter: Bombay HC - (12 Apr 2019)

FAMILY

Bombay High Court has denied relief to a man claiming sole right over ancestral property left behind after death of both his parents and held that inherited property of a widow covered under the Hindu Succession Act shall devolve upon her children i.e., sons and daughters.

Tags : BOMBAY HIGH COURT   WIDOW   PROPERTY  

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