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Delhi HC: Unmarried Granddaughter’s Limited Estate Can Become Absolute if Pre-Existing Right - (03 Feb 2026)

FAMILY

Delhi High Court recently held that the obligation to maintain an unmarried minor daughter of a pre-deceased son can constitute a pre-existing right, allowing her limited estate to enlarge into absolute ownership under Section 14(1) of the Hindu Succession Act, 1956.

Tags : UNMARRIED GRANDDAUGHTER   ESTATE   HINDU SUCCESSION ACT   1956  

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