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Kerala HC Upholds Automatic Revocation of Christian Wills on Marriage under S.69 Succession Act - (13 Oct 2026)

PROPERTY

Kerala High Court upheld Section 69 of the Indian Succession Act, which automatically revokes a Christian’s Will upon marriage. It held that the provision serves a valid objective and is not discriminatory merely because it does not apply to Hindus.

Tags : MARRIAGE; INDIAN SUCCESSION ACT; CHRISTIAN’S WILL  

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