Section 7 in Maharashtra Inferior Village Watans Abolition Act, 1958
7. Special rule of succession to be void.
- Any provision of law, usage or practice relating to the succession to any inferior village watan whereby contrary to the personal law governing the parties the rule of primogeniture was followed and the female heirs were postponed in favour of male heirs, shall, on and from the appointed date, be void and cease to be in force.
