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Rajasthan HC Urges Amendment: Tribal Women Barred from Inheritance Under Hindu Succession Act - (04 Aug 2025)

PROPERTY

Rajasthan High Court noted that Section 2(2) of the Hindu Succession Act, 1956 bars tribal women from claiming ancestral property. The court called for legislative reforms to ensure gender-equal inheritance rights.

Tags : RAJASTHAN HIGH COURT   HINDU SUCCESSION ACT   SECTION 2(2)  

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