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Question : According to The Hindu Succession (Amendment) Act, 2005, a woman has the coparcenary right. So I simply want to know whether this eligibility last after the marriage of that woman or not.
Subject : The Hindu Succession (Amendment) Act, 2005 eligibility of a marries women
Answer By Lawyer : The Hindu Succession Act, which was amended in 2005, gives daughters equal rights in their ancestral assets. Daughter can claim equal share in family property irrespective of whether her father was alive or not at the time of the amendment. Daughters will have coparcenery rights even if their father was not alive when the Hindu Succession (Amendment) Act. Her marriage is never destroying her right over the coparcenary property.
Prudence Attorney's
Ernakulam High Court , Ernakulam
Question : According to The Hindu Succession (Amendment) Act, 2005, a woman has the coparcenary right. So I simply want to know whether this eligibility last after the marriage of that woman or not.
Subject : The Hindu Succession (Amendment) Act, 2005 eligibility of a marries women
Answer By Lawyer : Yes the woman even after marriage has full ownership rights
Nitranjan Singh Advocate
Jaipur City , Jaipur
Question : According to The Hindu Succession (Amendment) Act, 2005, a woman has the coparcenary right. So I simply want to know whether this eligibility last after the marriage of that woman or not.
Subject : The Hindu Succession (Amendment) Act, 2005 eligibility of a marries women
Answer By Lawyer : Married woman has coparcenary right.
8002842879
legaljobsk@gmail.com
Shailesh Kumar
Doranda , Ranchi
Question : According to The Hindu Succession (Amendment) Act, 2005, a woman has the coparcenary right. So I simply want to know whether this eligibility last after the marriage of that woman or not.
Subject : The Hindu Succession (Amendment) Act, 2005 eligibility of a marries women
Answer By Lawyer : No, the right shall be as with a son.
Shailesh Kumar
Email Id: legaljobsk@gmail.com
Mobile/Whatsapp Number: +91-8002842879
Shailesh Kumar
Doranda , Ranchi
Question : According to The Hindu Succession (Amendment) Act, 2005, a woman has the coparcenary right. So I simply want to know whether this eligibility last after the marriage of that woman or not.
Subject : The Hindu Succession (Amendment) Act, 2005 eligibility of a marries women
Answer By Lawyer : Yes
Adv. Chaitali Chitalia
Kandivali West , Mumbai
Question : According to The Hindu Succession (Amendment) Act, 2005, a woman has the coparcenary right. So I simply want to know whether this eligibility last after the marriage of that woman or not.
Subject : The Hindu Succession (Amendment) Act, 2005 eligibility of a marries women
Answer By Lawyer : Dear Sir
Yes the coparcenary right of a women will exist after her marriage also .
The Hindu Succession Act 2005 amended Section 4, Section 6, Section 23, Section 24 and Section 30 of the Hindu Succession Act, 1956. It revised rules on coparcenary property, giving daughters of the deceased equal rights with sons, and subjecting them to the same liabilities and disabilities. The amendment essentially furthers equal rights between hindu males and females in the society through legislation.
geetima borah
Uzanbazar , Kamrup
Question : According to The Hindu Succession (Amendment) Act, 2005, a woman has the coparcenary right. So I simply want to know whether this eligibility last after the marriage of that woman or not.
Subject : The Hindu Succession (Amendment) Act, 2005 eligibility of a marries women
Answer By Lawyer : If women marry she will not loose her share As per section 25 she will loose her right if widow remarry any other person
Md Thajuddin
Question : According to The Hindu Succession (Amendment) Act, 2005, a woman has the coparcenary right. So I simply want to know whether this eligibility last after the marriage of that woman or not.
Subject : The Hindu Succession (Amendment) Act, 2005 eligibility of a marries women
Answer By Lawyer : Yes as per recent judgement of the Honble Supreme Court in August 2020 married daughters too are also entitled to claim share whether or not their father demised before or after the enactment of the said act. But for further details and to avail my services u may pls free to contact me.
SHAMBA DUTTA
Tollygunge , Kolkata
Question : According to The Hindu Succession (Amendment) Act, 2005, a woman has the coparcenary right. So I simply want to know whether this eligibility last after the marriage of that woman or not.
Subject : The Hindu Succession (Amendment) Act, 2005 eligibility of a marries women
Answer By Lawyer : Yes she has a share whether she is married or not.
Rahul Mishra
Gomtinagar , Lucknow
Question : According to The Hindu Succession (Amendment) Act, 2005, a woman has the coparcenary right. So I simply want to know whether this eligibility last after the marriage of that woman or not.
Subject : The Hindu Succession (Amendment) Act, 2005 eligibility of a marries women
Answer By Lawyer : Yes she has a right.
Rahul Mishra
Gomtinagar , Lucknow
Question : According to The Hindu Succession (Amendment) Act, 2005, a woman has the coparcenary right. So I simply want to know whether this eligibility last after the marriage of that woman or not.
Subject : The Hindu Succession (Amendment) Act, 2005 eligibility of a marries women
Answer By Lawyer : Yes. Its legal right available even after marriage
