Section 12 in Telangana Atiyat Enquiries Act, 1952
12. Decision of Civil Courts to prevail on questions of succession, legitimacy, etc.
- 17 [(1)] In so far as questions of succession, legitimacy, divorce or other questions of personal law are concerned, the final decision of a Civil Court shall be given effect to by the Atiyat Court established under this Act on the decision being brought to its notice by the party concerned or otherwise irrespective of whether the decision of the Atiyat Court was given before or after the decision of the Civil Court.(2)[ If in the course of any enquiry as to claims to succession, any dispute arises involving questions of succession, legitimacy, divorce or other questions of personal law, the Atiyat Court shall direct the parties to get the dispute decided in the competent Civil Court. On the production of the final decision of the Civil Court, the Atiyat Court shall give effect to such decision.] [Section 12 was renumbered as sub-section (1) thereof and sub-section (2) was inserted by Act XXVIII of 1956.]
