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Law of Inheritance Pertaining to Apostate


Circular No. 107

JK312

[Sanctioned under Resolution No. 6 dated 31st December, 1892 and entered in the proceedings of the State Council.]

  1. Read a report of the Wazir Wazarat Anantnag to the effect that a Pandit resident of Pari wan has along with his wife and children embraced Islam and his mother has applied that her son the new convert should be turned out of her house as under the orders of His Highness the Maharaja Bahadur any person adjouring the religion of his forefathers is deprived of succeeding to the property of his father.

Resolved by the Council that action may be taken according to law and ancient usage.

This resolution is published in the form of a circular for the information of the public.

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