Section 56 — Division of property where there is no relative entitled to succeed under the other provisions of this Chapter.
The Indian Succession Act, 1925
Where there is no relative entitled to succeed under the other provisions of this Chapter to the property of which a Parsi has died intestate, the said property shall be divided equally among those of the intestate's relatives who are in the nearest degree of kindred to him.]Open in Lexace · Ask the AI about this section
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