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SC: Children of Invalid Marriages Have Right in Parent’s Share in Hindu Coparcenary Property - (01 Sep 2023)

FAMILY

Supreme Court has held that children born out of void/voidable marriages are entitled to share in the property of their parents which would have been allotted to the parents on a notional partition of the Hindu coparcenary property.

Tags : SUPREME COURT   HINDU COPARCENARY PROPERTY   INVALID MARRIAGES   CHILDREN  

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