Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 27] [Entire Act] Union of India - Section Section 42 in The Indian Succession Act, 1925 42. Where intestate’s father living.— If the intestate’s father is living, he shall succeed to the property.
