Report No. 207

Proposal to Amend Section 15 of The Hindu Succession Act, 1956 in Case a Female Dies Intestate Leaving her Self Acquired Property with no Heirs

Contents
1.	Introduction
	Introduction
2.	Scheme of Succession in The Case of a Hindu Female
3.	Relevance of Source of Acquisition
4.	Self-Acquired Property - A Grey Area
5.	The Case for Change
6.	Conclusions and Recommendations
7.	Proposed Amendment