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SC: Absolute Ownership in Property as Per HSA Can’t be Claimed by Woman with Limited Interest - (22 Nov 2024)

PROPERTY

Supreme Court has held that if a Hindu woman is given only a limited interest in the property then absolute ownership cannot be claimed by her due to application of Section 14(2) of the Hindu Succession Act, 1956.

Tags : SUPREME COURT   ABSOLUTE OWNERSHIP   LIMITED INTEREST  

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