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SC: Section 22 of Hindu Succession Act Preference For Class-I Heirs Applies to Agricultural Land - (17 Jul 2026)

FAMILY

Supreme Court held that the preferential right of Class-I heirs under Section 22 of the Hindu Succession Act, 1956 extends to agricultural land, affirming that co-heirs retain the statutory right to purchase such property when another heir proposes its transfer.

Tags : HINDU SUCCESSION ACT; AGRICULTURAL LAND; PROPERTY  

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