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State of Maharashtra - Section

Section 2 in Hindu Succession (Maharashtra Amendment) Act, 1994

2. Insertion of Chapter II-A in Act 30 of 1956.

After section 29 of the Hindu Succession Act, 1956, in its application to the State of Maharashtra (hereinafter referred to as “ the principal Act ”), the following Chapter shall be inserted, namely-CHAPTER II A Succession by Survivorship