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AIR 1999 SUPREME COURT 1944
::1999 AIR SCW 1626
Supreme Court Of India
(From : Punjab and Haryana)*
Hon'ble Judge(s):
Ajay Prakash Misra,
U. C. Banerjee
, JJ
Hindu Succession Act (30 of 1956) , S.15(1), S.15(2)— Female Hindu - Inheriting property from her mother - On her death - Property would devolve on her sister as per sub-sec. (2) of S. 15 - And not on heirs of her predeceased-husband. C. R. S. A. No. 1552 of 1971, D/- 5-10-1983, (Punj. and Har.), Reversed. (Para 7 8)
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