arnab kumar banerjee (9 Years Exp)

  Banking Matters (Show More)   

 Dumdum , Kolkata

   View Answers by this Lawyer (1)

Contact Details

Law Firm Name : arnab kumar banerjee

Country : India

City : Kolkata

Area : Dumdum


Practicing Since :  2015

Qualification : llb

About


Enrolment Details

Enrolment No Enrolment State Enrolment BAR
F/248/2015 west bengal west bengal bar council

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 Pre Negotiated Services

  Mutual Divorce @ RS 25K
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Reviews

Subject :  regarding 2005 amendment in hindu succession act
Question :  sir, I am a hindu and i want to know women born before and married before can also lawfully claim for partition in joint family property.

Answer by arnab kumar banerjee :  a daughter can avail of the benefits granted by the amendment only if her father passed away after September 9, 2005. Also, the daughter is eligible to be a co-sharer only if the father and the daughter were alive on September 9, 2005. therefore a hindu woman born and married before 2005 can inherit share.