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Chhattisgarh HC: Widow Loses Right to Property Inherited as Effect of Valid Marriage - (02 Jul 2021)

FAMILY

Chhattisgarh High Court has held that the effect of a valid remarriage is that the widow loses her right in the property inherited from her previous husband and that the same cannot be said to be established unless strictly proved under the statutory requirements.

Tags : CHHATTISGARH HIGH COURT   RIGHT TO PROPERTY  

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