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SC: ST Women Not Entitled to Any 'Right of Survivorship' Under Hindu Succession Act - (12 Dec 2022)

FAMILY

Supreme Court while observing that a female member of the scheduled tribe (ST) is not entitled to any right of survivorship under the provisions of Hindu Succession Act has urged the Central Government to consider whether it is necessary to bring a suitable amendment in this regard.

Tags : SUPREME COURT   SCHEDULED TRIBE WOMEN   HINDU SUCCESSION ACT  

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