Section 108 — Suit during the life of a Hindu or Muslim female by a Hindu or Muslim who, if the female died at the date of instituting

Suit during the life of a Hindu or Muslim female by a Hindu or Muslim who, if the female died at the date of instituting the suit, would be entitled to the possession of land, to have an alienation of such land made by the female declared to be void except for her life or until her re- marriage. Twelve years. The date of the alienation.

Official Hindi (PDF) ↗

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