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 76] [Entire Act] Union of India - Section Section 27 in The Hindu Succession Act, 1956 27. Succession when heir disqualified.— If any person is disqualified from inheriting any property under this Act, it shall devolve as if such person had died before the intestate.
