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Bom. HC: Daughter Will Not Have Right to Inherit Father’s Property, if He Died Prior to 1956 Act - (14 Nov 2024)

PROPERTY

Bombay High Court has held that if the father has died before the enforcement of the Hindu Succession Act, 1956 then the daughter will not have any right of inheritance in her father’s property.

Tags : BOMBAY HIGH COURT   HINDU SUCCESSION ACT   RIGHT OF INHERITANCE  

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