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SC: Limited Estate Given to Wife for Maintenance Would Mature as Absolute Estate - (03 Feb 2022)

FAMILY

Supreme Court has held that Section 14(1) of the Hindu Succession Act, 1956 does not bar the bequeathing of a limited estate to a female by way of a Will; but if the limited estate is given to the wife for her maintenance, then it would mature into an absolute estate under Section 14(1) of the Act.

Tags : SUPREME COURT   LIMITED ESTATE GIVEN TO WIFE  

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