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P&H HC: Customary Restrictions Can't Stop Widow From Alienating Non-Ancestral Property - (28 Jan 2026)

PROPERTY

Punjab and Haryana High Court held that a widow can freely alienate non-ancestral property inherited from her husband without collateral consent, ruling that any customary restrictions limiting her rights are unconstitutional and cannot override the principles of equality and personal autonomy.

Tags : CUSTOMARY RESTRICTIONS   WIDOW   NON-ANCESTRAL PROPERTY  

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