Every Muhammadan Taluqdár, Grantee, heir or legatee, and every widow of a Muhammadan Taluqdár or Grantee, heir or legatee, with the consent in writing of her deceased husband, shall, for the purposes of this Act, have power to adopt a son whenever, if he or she were a Hind, he or she might adopt a son. Such, power shall be exercisable only by writing executed and attested in manner required by section nineteen in case of a will and registered.Open in Lexace · Ask the AI about this section
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