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Indrani Wahi v. Registrar of Coop. Societies & Ors. - (Supreme Court) (10 Mar 2016)

Married daughter continues to ‘belong to father’s family’

Property

Deceased father can nominate property to married daughter under Rules 127 and 128 of the West Bengal Co-operative Societies Rules, 1987. The court accepted rulings of the lower courts that a married daughter, Appellant, remained “belonging to his [deceased’s] family” for the purposes of the rules. As such, a cooperative society was enjoined to transfer deceased’s share to Appellant, for nothing invalidated the nomination.

Tags : MARRIED DAUGHTER   COOPERATIVE SOCIETY   NOMINATION  

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