Hindu Inheritance (Removal of Disabilities) Act, 1928

Hindu Inheritance (Removal of Disabilities) Act, 1928 (PDF File)
1. Short title, extent and application.
2. Persons not to be excluded from inheritance or rights in joinfamily property.
3. Saving and exception.

(Act No. 12 of 1928)

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[Dated 20th September, 1928]

An Act to amend the Hindu law relating to exclusion from inheritance of certain classes of heirs, and to remove certain doubts.

Whereas it is expedient to amend the Hindu law relating to exclusion from inheritance of certain classes of heirs, and to remove certain doubts. It is hereby enacted as follows :-

1. Short title, extent and application.- (1) This Act may be called the Hindu Inheritance (Removal of Disabilities) Act, 1928.

(2) It extends to the whole of India [***].

(3) It shall not apply to any person governed by the Dayabhaga School of Hindu law or to the Renoncants of the Union territory of Pondicherry.

2. Persons not to be excluded from inheritance or rights in join-family property.- Notwithstanding any rule of Hindu law or custom to the contrary, no person governed by the Hindu law, other than a person who is and has been from birth a lunatic or idiot, shall be excluded from any right or share in joint family property by reason only of any disease, deformity, or physical or mental defect.
3. Saving and exception.- Nothing contained in this Act shall affect any right which has accrued or any liability which has been incurred before the commencement thereof, or shall be deemed to confer upon any person any right in respect of any religious not have had if this Act had not been passed.