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Gujarat High Court: Ancient Hindu Law Did Not Recognise Adoption of Girls Before HAMA - (16 Jul 2026)

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Gujarat High Court held that under ancient Hindu law, before the Hindu Adoptions and Maintenance Act, 1956, only the adoption of a son was legally recognised. It ruled that a woman adopted before the Act could not claim rights over her adoptive father's property and dismissed her appeal.

Tags : HINDU LAW; ADOPTION; HINDU ADOPTIONS AND MAINTENANCE ACT  

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