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Daughter Can’t Claim Mitakshara Father’s Property if He Died Pre-1956 & Son Survives: HC - (17 Oct 2025)

FAMILY

Chhattisgarh High Court held that under the Mitakshara school of Hindu law, a daughter is not entitled to inherit her father’s property if he died before the enactment of the Hindu Succession Act in 1956, and a son is alive at the time of his death.

Tags : MITAKSHARA   PROPERTY   HINDU LAW  

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