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| Sections | Particulars |
|---|---|
| Part II | Execution |
| 53 | Liability of ancestral property |
| Description | For the purposes of section 50 and section 52, property in the hands of a son or other descendant which is liable under Hindu law for the payment of the debt of a deceased ancestor, in respect of which a decree which has come to the hands of the son or other descendant as his legal representative. |
86540
103860
630
114
59824