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State of Sikkim - Section

Section 9 in Sikkim Succession Act, 2008

9. Disqualification of heirs.

(1)A person who commits murder or abets the commission of murder shall be disqualified from (sic) the property of the person murdered.
(2)If any person is disqualified from inheriting any property under this Act, it shall devolve as if such person had died before the intestate.