Report No. 81
2.11. Section 24, Hindu Succession Act considered.-
It may be noted that the repeal of section 2 as recommended above1 will in no way affect the operation of section 24 of the Hindu Succession Act2 which disqualifies the widow of a predeceased son or the widow of a predeceased son of a predeceased son or the widow of a brother, from succeeding to the property of an intestate as such a widow, if, on the date the succession opens, she has remarried. That provision will continue to apply to cases falling within its scope.
1. Para. 2.10, supra.
2. Section 24, Hindu Succession Act, 1956.
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