Section 2 in The Hindu Inheritance (Removal Of Disabilities) Act, 1928
2. Persons not to be excluded from inheritance or rights in joint family property. -
Notwithstanding any rule of Hindu law or custom to the contrary, no person governed by the Hindu law, other than a person who is and has been from birth a lunatic or idiot, shall be excluded from any right or share in joint family property by reason only of any disease deformity or physical or mental defect.
