Section 21 — Presumption in cases of simultaneous deaths.―Where two persons have died in circumstances rendering it uncertain whether

Hindu Succession Act, 1956
Presumption in cases of simultaneous deaths.―Where two persons have died in circumstances rendering it uncertain whether either of them, and if so which, survived the other, then, for all purposes 11 affecting succession to property, it shall be presumed, until the contrary is proved, that the younger survived the elder.

Official Hindi (PDF) ↗

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