Hindu Succession Act, 1956

28 sections.

Section 1 — The Act hasbeen extended to Dadra and Nagar Haveli by Reg
Section 2 — Application of Act.―(1)This Act applies― (a) to any person, who is a Hindu by religion in any of its forms or developmen
Section 3 — Definitions and interpretation.―(1)In this Act, unless the context otherwise requires,― (a) “agnate”―one person is said
Section 4 — Overriding effect of Act.―(1) Save as otherwise expressly provided in this Act,― (a) any text, rule or interpretation of
Section 5 — Act not to apply to certain properties.―This Act shall not apply to― (i) any property succession to which is regulated b
Section 6B — Interest to devolve by survivorship on death.―When a female Hindu dies after the commencement of the Hindu Succession (K
Section 6C — Preferential right to acquire property in certain cases.―(1) Where, after the commencement of Hindu Succession (Karnatak
Section 7 — Devolution of interest in the property of a tarwad, tavazhi, kutumba, kavaru or illom.―(1)When a Hindu to whom the marum
Section 8 — General rules of succession in the case of males.―The property of a male Hindu dying intestate shall devolve according t
Section 9 — Order of succession among heirs in the Schedule.―Among the heirs specified in the Schedule, those in class I shall take
Section 10 — Distribution of property among heirs in class I of the Schedule.―The property of an intestate shall be divided among the
Section 11 — Distribution of property among heirs in class II of the Schedule.―The property of an intestate shall be divided between
Section 12 — Order of succession among agnates and cognates.―The order of succession among agnates or cognates, as the case may be, s
Section 13 — Computation of degrees.―(1) For the purposes of determining the order of succession among agnates or cognates, relations
Section 15 — General rules of succession in the case of female Hindus.―(1) The property of a female Hindu dying intestate shall devol
Section 16 — Order of succession and manner of distribution among heirs of a female Hindu.―The order of succession among the heirs re
Section 17 — Special provisions respecting persons governed by marumakkattayam and atiyasantana laws.―The provisions of sections 8, 1
Section 18 — Full blood preferred to half blood.―Heirs related to an intestate by full blood shall be preferred to heirs related by h
Section 19 — Mode of succession of two or more heirs.―If two or more heirs succeed together to the property of an intestate, they sha
Section 20 — Right of child in womb.―A child who was in the womb at the time of the death of an intestate and who is subsequently bor
Section 21 — Presumption in cases of simultaneous deaths.―Where two persons have died in circumstances rendering it uncertain whether
Section 22 — Preferential right to acquire property in certain cases.―(1) Where, after the commencement of this Act, an interest in a
Section 25 — Murderer disqualified.―A person who commits murder or abets the commission of murder shall be disqualified from inheriti
Section 26 — Convert’s descendants disqualified.―Where, before or after the commencement of this Act, a Hindu has ceased or ceases to
Section 27 — Succession when heir disqualified.―If any person is disqualified from inheriting any property under this Act, it shall d
Section 28 — Disease, defect, etc., not to disqualify.―No person shall be disqualified from succeeding to any property on the ground
Section 29 — Failure of heirs.―If an intestate has left no heir qualified to succeed to his or her property in accordance with the pr
Section 30 — Testamentary succession.―1*** Any Hindu may dispose of by will or other testamentary disposition any property, which is

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