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Chhattisgarh HC: Widow Daughter-In-Law Can Claim Maintenance from Father-In-Law - (19 Jul 2022)

FAMILY

Chhattisgarh High Court has held that a widowed daughter-in-law has the right to claim maintenance from her father-in-law, if the latter has the possession of estates in which the former’s husband had rights and interest.

Tags : CHHATTISGARH HIGH COURT   WIDOW DAUGHTER IN LAW   MAINTENANCE  

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