Section 29(i) in Hindu Succession (Maharashtra Amendment) Act, 1994
(i)in a Joint Hindu Family governed by the Mitakshara Law, the daughter of a coparcener shall by birth become a coparcener in her own right in the same manner as a son and have the same rights in the coparcenary property as she would have had if she had been a son, inclusive of the right to claim by survivorship ; and shall be subject to the same liabiliiies and disabilities in respect thhereto as the son;
