Report No. 174

Property Rights of Women: Proposed Reforms under the Hindu Law

Contents
Chapter I	Introduction
	Scope (1)
	Scope (2)
Chapter II	Section 6 of The Hindu Succession Act - A Study
	Section 6 of The Hindu Succession Act - A Study
	Devolution of interest in coparcenary property (1)
	Devolution of interest in coparcenary property (2)
Chapter III	Coparcenary: Relevance and Alternatives
	Relevance and Alternatives
	Kerala Model
Chapter IV	Questionnaire and Its Responses
	Questionnaire and its responses
	Mitakshara Joint Family to be retained or not and reasons for doing so?
	Steps to be taken to remove gender discrimination
	Daughter becoming a Karta in the Joint Family in case Mitakshara Joint Family is retained
	From what period should the Act (when passed) be applicable?
	Should the right of coparcenary be confered on the mother by the proposed legislation?
	Should attempts to defeat the proposed legislation immediately before its enactment by partition or sales be declared invalid?
	Right to residence or partition of the Dwelling House by a daughter
	Widows right to residence or forbidding sale of the dwelling house
	Inheritance Certificate on death of an individual by all heirs indicating their share in the property
	Model to follow for bringing the proposed legislation
	Placing restriction on the right of testamentary disposition
Chapter V	Conclusions and Recommendations
	Conclusions
Appendix A	The Hindu Succession (Amendment) Bill, 2000
	Short title extent and commencement
	Substitution of new section for section 6 of Act 30 of 1956
	Omission of section 23 of the principal Act
Annexure II	Analysis of The Questionnaire of Law Commission
Annexure III	Working Paper on Coparcenary Rights to Daughters under The Hindu Law (1)
	Working Paper on Coparcenary Rights to Daughters under The Hindu Law (2)
	Hindu Succession (Amendment) Act, 2000
	Short Title, Extent and Commencement
Annexure IV	The Kerala Joint Hindu Family System (Abolition) Act, 1975*
1.	Short title, extent and commencement
2.	Definition
3.	Birth in family not to give rise to right in property
4.	Joint tenancy to be replaced by tenancy in common
5.	Rule of pious obligations of Hindu son abrogated
6.	Liability of members of joint Hindu family for debts contracted before Act not affected
7.	Repeal
8.	Proclamation IX of 1124 and Act XVI 1961 to continue in force
The Schedule	Acts repealed
	Acts repealed
	Andhra Pradesh Acts, Ordinances and Regulations, Etc
Chapter II-A	Succession by survivorship
	Tamil Nadu Acts & Ordinances
	Succession by survivorship