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Kar. HC: Self-Acquired Property Thrown in Common Hotchpot Shall be Treated as Joint Family Property - (21 Feb 2024)

FAMILY

Karnataka High Court has held that if a Hindu family member voluntarily throws his/her self acquired property into common hotchpot with the purpose of abandoning title over it then such property will become a joint family property.

Tags : KARNATAKA HIGH COURT   COMMON HOTCHPOT   SELF-ACQUIRED PROPERTY   JOINT FAMILY PROPERTY  

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