Report No. 174

4.8 Right to residence or partition of the Dwelling House by a daughter -

The majority preferred that the law be amended to provide that partition can be sought by the female heirs also even if there was only one ancestral home. On the issue whether married daughters be given a right of residence in the dwelling house, the majority favoured equal treatement for married and unmarried daughters and some also suggested deletion of section 23 of HSA altogether.