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  • Hindu Succession Act, 1956 — Section 14(1) and (2)
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Citation Codes
Equivalent Citations
citation codes
Case Number
Judges
Acts
  • Hindu Succession Act, 1956 — Section 14(1) and (2)

    Gullapalli Krishna Das v. Vishnumolakayya Venkayya And Another

    [Ed.: Hindu Succession Act, 1956 — Section 14(1) and (2) — Effect of on maintenance deed giving life-interest to widow — Point fully covered by V. Tulasamma v. Sesha Reddy, (1977) 3 SCC 99 — Plea for reconsideration rejected — No other law point raised or discussed — Hence the judgment not printed.]

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    Gullapalli Krishna Das v. Vishnumolakayya Venkayya And Another
    (Nov 15, 1977)