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[Cites 0, Cited by 43] [Section 22] [Entire Act]

Union of India - Subsection

Section 22(2) in The Hindu Succession Act, 1956

(2)The consideration for which any interest in the property of the deceased may be transferred under this section shall, in the absence of any agreement between the parties, be determined by the court on application being made to it in this behalf, and if any person proposing to acquire the interest is not willing to acquire it for the consideration so determined, such person shall be liable to pay all costs of or incident to the application.