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Gujarat HC: Child Born from Widow's First Marriage Can Inherit Property from Her Second Husband - (27 Jun 2022)

FAMILY

Gujarat High Court has held that under Section 15 of the Hindu Succession Act, when a widow dies intestate, her heirs including son and daughter out of wedlock or even from illicit relationships are entitled to the share in her property.

Tags : GUJARAT HIGH COURT   HINDU SUCCESSION ACT   WIDOW  

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