21. Succession to property of parties married under Act
.Notwith-standing any restrictions contained in the Indian Succession Act, 1925 (39 of 1925), with respect to its application to members of certain communities, succession to the property of any person whose marriage is solemnized under this Act and to the property of the issue of such marriage shall be regulated by the provisions of the said Act and for the purposes of this section that Act shall have effect as if Chapter III of Part V (Special Rules for Parsi Intestates) had been omitted therefrom.[21-A. Special provision in certain cases [Inserted by Act 68 of 1976, Section 22 (w.e.f. 27.5.1976).].Where the marriage is solemnized under this Act of any person who professes the Hindu, Buddhist, Sikh or Jaina religion with a person who professes the Hindu, Buddhist, Sikh or Jaina religion, section 19and section 21 shall not apply and so much of section 20 as creates a disability shall also not apply.] [Inserted by Act 32 of 1963, Section 2 (w.e.f. 22.9.1963).]
