Hindu Succession Act, 1956

[Act No. 30 of Year 1956, dated 17th. June, 1956]

Contents
Sections	Particulars
Chapter I	Preliminary
1	Short title and extent
2	Application of Act
3	Definitions and interpretatsons
4	Overriding effect of Act
Chapter II	Intestate Succession
5	Act not to apply to certain properties
6	Devolution of interest of coparcenary property
7	Devolution of interest in the property of a tarwad, tavazhi, kutumba, kavaru or illom
8	General rules of succession in the case of males
9	Order of succession among heirs in the Schedule
10	Distribution of property among heirs in class I of the Schedule
11	Distribution of property among heirs in class II of the Schedule
12	Order of succession among agnates and cognates
13	Computation of degrees
14	Property of a female Hindu to be her absolute property
15	General rules of succession in the case of female Hindus
16	Order of succession and manner of distribution among heirs of a female Hindu
17	Special provisions respecting persons governed by Marumakkattayam and Aliyasantana laws
18	Full blood preferred to half blood
19	Mode of succession of two or more heirs
20	Right of child in womb
21	Presumption in cases of simultaneous deaths
22	Preferential right to acquire property in certain cases
23	Special provision respecting dwelling houses
24	Certain widows remarrying may not inherit as widows
25	Murderer disqualified
26	Convert's descendants disqualified
27	Succession when heir disqualified
28	Disease, defect, etc. not to disqualify
29	Failure of heirs
Chapter III	Testamentary Succession
30	Testamentary succession
Chapter IV	Repeal
31	Repeal
	The schedule

An Act to amend and codify the law relating to intestate succession among Hindus

Be it enacted by Parliament in the Seventh Year of the Republic of India as follows:-