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[Cites 0, Cited by 0] [Section 33A] [Entire Act]

Union of India - Subsection

Section 33A(2) in The Indian Succession Act, 1925

(2)Where the net value of the property exceeds the sum of five thousand rupees, the widow shall be entitled to five thousand rupees thereof and shall have a charge upon the whole of such property for such sum of five thousand rupees, with interest thereon from the date of the death of the intestate at 4 per cent. per annum until payment.