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State of Kerala - Section

Section 3 in Kerala Joint Hindu Family System (Abolition) Act, 1975

3. Birth in family not to give rise to rights in property.

- On and after the commencement of this Act, no right to clam any interest in any property of an ancestor during his or her lifetime With is founded on the mere fact that the claimant was born in the family of the ancestor shall be recognised in any court.