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Supreme Court: Hindu Widow’s Limited Estate Became Absolute under Succession Act - (12 Oct 2026)

PROPERTY

Supreme Court held that a Hindu widow’s limited interest in agricultural land can become absolute ownership under Section 14(1) of the Hindu Succession Act, 1956. Succession must be decided under the personal law applicable at the time of her death.

Tags : HINDU WIDOW; PROPERTY; HINDU SUCCESSION ACT  

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