Report No. 81
4.8. Recommendation to repeal section 4.-
The rule debarring a childless widow under the Dayabhaga law, to which we have made a reference above1, and which, as already stated2, section 4 has presumably in mind, has obviously been superseded by the Hindu Succession Act, 1956, which no longer recognises any disability based on childlessness, as discussed earlier3. In this situation section 4 of the Act of 1856 creates confusion4. Accordingly, we recommend that section 4 should be repealed.
1. Para. 4.3, supra.
2. Para. 4.2, supra.
3. Para. 4.2, supra.
4. Para. 4.2, supra.
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