Section 15(2)(a) in The Hindu Succession Act, 1956

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Union of India - Subsection

Section 15(2)(a) in The Hindu Succession Act, 1956

(a)any property inherited by a female Hindu from her father or mother shall devolve, in the absence of any son or daughter of the deceased (including the children of any pre-deceased son or daughter) not upon the other heirs referred to in sub-section (1) in the order specified therein, but upon the heirs of the father; and

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Union of India - Subsection

Section 15(2)(a) in The Hindu Succession Act, 1956