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Question : if a partition was taking place after 5 years of divorce and the divorced lady was living with her family who is a part of HUF can she also be a part of HUF after her divorce and can she have any rights at the time of partition?
Subject : During partition of a HUF what are the rights of a women after divorce
Answer By Lawyer : sorry, no.
Sudhanshu Dixit
Indore Tillaknagar , Indore
Question : if a partition was taking place after 5 years of divorce and the divorced lady was living with her family who is a part of HUF can she also be a part of HUF after her divorce and can she have any rights at the time of partition?
Subject : During partition of a HUF what are the rights of a women after divorce
Answer By Lawyer : No clarity in ur question if it is parental she will have right
Md Thajuddin
Question : if a partition was taking place after 5 years of divorce and the divorced lady was living with her family who is a part of HUF can she also be a part of HUF after her divorce and can she have any rights at the time of partition?
Subject : During partition of a HUF what are the rights of a women after divorce
Answer By Lawyer : The woman has a right in her parental property irrespective of whether she is married or divorced.
