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Citedby 133 docs - [View All]
Nandini Sanjiv Ahuja vs Sanjiv Birsen Ahuja on 30 March, 1988
Anju Bhargava vs Rajesh Bhargava on 13 February, 1986
Anil Kumar vs Smt. Jyoti on 13 November, 1986
V.B. Jaganathan vs A.R. Srividhya on 8 July, 1997
Gowri vs Satish on 3 August, 1990

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[Complete Act]
Central Government Act
Section 27 in The Hindu Marriage Act, 1955
27. Disposal of property. In any proceeding under this Act, the court may make such provisions in the decree as it deems just and proper with respect to any property presented, at or about the time of marriage, Which may belong jointly to both the husband and the wife.