Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 250] [Entire Act] Union of India - Section Section 19 in The Hindu Succession Act, 1956 19. Mode of succession of two or more heirs.— If two or more heirs succeed together to the property of an intestate, they shall take the property,—(a)save as otherwise expressly provided in this Act, per capita and not per stirpes; and(b)as tenants-in-common and not as joint tenants.
