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Citedby 24 docs - [View All]
Ghewarwala Jain vs Hanuman Prasad And Anr. on 7 January, 1980
Poojarani Alias Adilakshmi vs Krishna Reddiar on 13 March, 2003
Balwant Kaur & Anr vs Chanan Singh & Ors on 18 April, 2000
P. Srinivasamurthy vs P. Leelavathy And 6 Others on 7 March, 2000
Madan Lal And Anr. vs Braham Dass Alias Brahmu And Anr. on 11 January, 2008

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[Section 22] [Complete Act]
Central Government Act
Section 22(2) in The Indian Succession Act, 1925
(2) Nothing in this section or in section 21 shall apply to any will made or intestacy occurring before the first day of January, 1866 , or to intestate or testamentary succession to the property of any Hindu, Muhammadan, Buddhist, Sikh or Jaina. PART IV OF CONSANGUINITY PART IV OF CONSANGUINITY