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[Cites 0, Cited by 97] [Section 15(2)] [Section 15] [Entire Act]

Union of India - Subsection

Section 15(2)(b) in The Hindu Succession Act, 1956

(b)any property inherited by a female Hindu from her husband or from her father-in-law shall devolve, in the absence of any son or daughter of the deceased (including the children of any pre-deceased son or daughter) not upon the other heirs referred to in sub-section (1) in the order specified therein, but upon the heirs of the husband.