The Hindu Succession Act, 1956

CONTENTS
Sections	Particulars
1	1
Chapter 1	Preliminary
1	Short title and extent
2	Application of Act
3	Definitions and interpretations
4	Over-riding effect of Act
1	1
Chapter 2	Intestate Succession
5	Act not to apply to certain properties
6	Devaluation of interest of coparcenary property
7	Devaluation of interest in the property of a tarwad, tavazhi, kutumba, kavaru or illom
8	General rules of succession in the case of rules
9	Order of succession among heirs in the Schedule
10	Distribution of property among heirs in class I of the Schedule
11	Distribution of property among heirs in class II of the Schedule
12	Order of succession among agnates and cognates
13	Computation of degrees
14	Property of a female Hindu to be her absolute Property
15	General rules of succession in the case of female Hindus
16	Order of succession and manner of distribution among heirs of a female Hindu
17	Special provisions respecting persons governed by marumakkattayam and aliyasantana laws
18	Full blood preferred to half blood
19	Mode of succession of two or more heirs
20	Right of child in womb
21	Presumption in cases of simultaneous deaths
22	Preferential right to acquire property in certain cases
23	Special provision respecting dwelling houses
24	Certain widows re-marrying may not inherit as widows
25	Murderer disqualified
26	Convert's descendants disqualified
27	Succession when heir disqualified
28	Disease, defect, etc. not to disqualify
29	Failure of heirs
1	1
Chapter 3	Testamentary Succession
30	Testamentary succession
1	1
Chapter 4	Repeals
31	Repeals
1	1
Schedule	Heirs in Class I and Class II

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The Hindu Succession Act, 1956

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