Section 28 in The Maharashtra Miscellaneous Alienations (in Hyderabad Enclaves) Abolition Act, 1965
28. Special rule of succession to be void.
- Any provision of law, usage or practice relating to the succession to any 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 day, be void and cease to be in force.
