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Ker HC: Daughter of Hindu Who Dies after 20.12.2004 is entitled to Equal Share in Ancestral Property - (08 Jul 2025)

FAMILY

Ker HC has observed that from the commencement of the Hindu Succession (Amendment Act), 2005, daughter of a Hindu who dies after 20.12.2004, in the State of Kerala is entitled to equal share in the ancestral property, subject to certain exceptions

Tags : KERALA HIGH COURT   STATE OF KERALA   ANCESTRAL PROPERTY  

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