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Del. HC: Property Given by Deceased Husband Can Only be Enjoyed by Hindu Woman Without Income - (25 Apr 2024)

FAMILY

Delhi High Court has observed that a Hindu woman without income only has complete rights to enjoy the property received by her deceased husband. She can also enjoy the income from the said property throughout her life but she cannot have absolute right over the property.

Tags : DELHI HIGH COURT   HINDU WOMAN   DECEASED HUSBAND   ABSOLUTE RIGHT  

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