Section 53 — Liability of ancestral property.

Code of Civil Procedure, 1908
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 has been passed, shall be deemed to be property of the deceased which has come to the hands of the son or other descendant as his legal representative.

Official Hindi (PDF) ↗

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