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Madras High Court: Niece, Nephew are Legal Heirs to Jayalalithaa’s Assets - (28 May 2020)

FAMILY

Madras High Court has declared former Tamil Nadu Chief Minister, Jayalalithaa’s niece and nephew as “class-II legal heirs” entitled to inherit all her assets. The Court has also said that the State Government should not waste public money on converting her residence in Chennai into a memorial.

Tags : MADRAS HIGH COURT   JAYALALITHAA  

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