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[Cites 0, Cited by 42] [Section 3] [Entire Act]

Union of India - Subsection

Section 3(3) in The Hindu Women's Rights To Property Act, 1937

(3)Any interest devolving on a Hindu widow under the provisions of this section shall be the limited interest known as a Hindu wowans estate, provided however that she shall have the same right of claiming partition as a made owner.