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Bipin Chander Jaisinghbhai Shah vs Prabhawati on 19 October, 1956

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[Section 3(1)] [Section 3] [Complete Act]
Central Government Act
Section 3(1)(d) in The Hindu Succession Act, 1956
(d) the expressions" custom" and" usage" signify any rule which, having been continuously and uniformly observed for a long time, has obtained the force of law among Hindus in any local area, tribe, community, group or family: Provided that the rule is certain and not unreasonable or opposed to public policy: and Provided further that in the case of a rule applicable only to a family it has not been discontinued by the family;