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Citedby 7 docs - [View All]
Sivasankara Mudaliar And Anr. vs Amaravathi Ammal And Anr. on 22 October, 1937
Commissioner Of Income-Tax, ... vs Pushpavati Kantilal on 8 October, 1980
Kalyani Sundaram vs Assistant Controller Of Estate ... on 14 March, 1980
Repeal Of Certain Pre - 1947 Central Acts 1993
V. Balakrishnudu vs Narayanasawmy Chetty on 14 October, 1912

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Central Government Act
Section 17 in The Hindu Succession Act, 1956
17. Special provisions respecting persons governed by marumakkattayam and atiyasantana laws. The provisions of sections 8, 10, 15 and 23 shall have effect in relation to persons who would have been governed by the marumakkattayam law or aliyasantana law if this Act had not been passed as if-
(i) for sub- clauses (c) and (d) of section 8, the following had been substituted, namely:-" (c) thirdly, if there is no heir of any of the two classes, then upon his relatives, whether agnates or cognates."
(ii) for clauses (a) to (e) of sub- section (1) of section 15, the following had been substituted, namely:-" (a) firstly, upon the sons and daughter (including the children of any predeceased son or daughter) and the mother; (b) secondly, upon the father and the husband
(c) thirdly, upon the heirs of the mother;
(d) fourthly, upon the heirs of the father; and
(e) lastly, upon the heirs of the husband."
(iii) clause (a) of sub- section (2) of section 15 had been omitted;
(iv) section 23 had been omitted. General provisions relating to succession