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Citedby 4 docs
Kali Krishna Roy And Anr. vs Makhan Lal Mukherjee on 10 August, 1922
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A.C. Chidambara Mudaliar vs N. Krishnaswami Pillai And Ors. on 7 December, 1914
A.C. Chidambara Mudaliar vs N. Krishnasami Pillai And Twelve ... on 7 December, 1914

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[Complete Act]
Central Government Act
Section 21 in The Hindu Succession Act, 1956
21. Presumption in cases of simultaneous deaths. Where two persons have died in circumstances rendering it uncertain whether either of them, and if so which, survived the other, then, for all purposes affecting succession to property, it shall be presumed, until the contrary is proved, that the younger survived the elder.