Central Government Act
Section 4(2) in The Hindu Succession Act, 1956
(2) For the removal of doubts it is hereby declared that nothing contained in this Act shall be deemed to affect the provisions of any law for the time being in force providing for the prevention of frag- mentation of agricultural holdings or for the fixation of ceilings or for the devolution of tenancy rights in respect of such holdings. CHAP INTESTATE SUCCESSION CHAPTER II INTESTATE SUCCESSION General