Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 2 docs
Dharmendra Kumar vs Smt. Pushpa Devi on 26 November, 1994
Madhavi Madhukar Kulkarni vs Madhukar Ramchandra Kulkarni on 22 November, 1983

Loading...
User Queries
[Complete Act]
Central Government Act
Section 26 in The Hindu Succession Act, 1956
26. Converts descendants disqualified. Where, before or after the commencement of this Act, a Hindu has ceased or ceases to be a Hindu by conversion to another religion, children born to him or her after such conversion and their descendants shall be disqualified from inheriting the property of any of their Hindu relatives, unless such children or descendants are Hindus at the time when the succession opens.