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Bombay HC: Hindu Remarried Widow Has Right to Deceased Husband's Property - (13 Sep 2021)

FAMILY

Bombay High Court has held that a re-married widow has a right to her deceased husband's property, if she was not re-married when the husband passed away. The term used by the Court to describe this situation was "the day the succession opens."

Tags : BOMBAY HIGH COURT   HINDU REMARRIED WIDOW  

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