Section 25 — Murderer disqualified.―A person who commits murder or abets the commission of murder shall be disqualified from inheriti

Hindu Succession Act, 1956
Murderer disqualified.―A person who commits murder or abets the commission of murder shall be disqualified from inheriting the property of the person murdered, or any other property in furtherance of the succession to which he or she committed or abetted the commission of the murder.

Official Hindi (PDF) ↗

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