Section 6 in The Maharashtra Bhagdari and Narwadari Tenures Abolition Act, 1949
6. Custom of female heirs excluded by male heirs void.
- Any custom, usage or practice relating to the succession to any bhag, narwa or a bhagdari or narwadari village or any homestead, building site (gabhan) or premises appurtenant or appendant to such bhag, narwa or village whereby contrary to the personal law governing the parties, the female heirs were excluded absolutely or in favour of more distant male heirs, shall, to the extent of repugnancy, be deemed to be void of no effect from and after the date on which this Act comes into force.
