 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
The Indian Succession Act, 1925 Part III Marriage 20. Interests and powers not acquired nor lost by marriage.- (1) No person shall, by marriage, acquire any interest in the property of the person whom he or she marries or become incapable of doing any act in respect of his or her own property which he or she could have done if unmarried. (2) This section- shall not apply to any marriage contracted before, the first day of January, 1866; shall not apply, and shall be deemed never to have applied, to any marriage, one or both of the parties to which professed at the time of the marriage the Hindu, Muhammadan, Buddhist, Sikh orJaina religion. 21. Effect of marriage between person domiciled and one not domiciled in India.- If a person whose domicile is not in 1[India] marries in 1[India] a person whose domicile is in 1[India], neither party acquires by the marriage any rights in respect of any property of the other party not comprised in a settlement made previous to the marriage, which he or she would not acquire thereby if both were domiciled in 1[India] at the time of the marriage. 22. Settlement of minor's property in contemplation of marriage.- (1) The property of a minor may be settled in contemplation of marriage, provided the settlement is made by the minor with the approbation of the minor's father, or, if the father is dead or absent from 1[India], with the approbation of the High Court. (2) Nothing in this section or in section 21 shall apply to any will made or intestacy occurring before the first day of January, 1866, or to intestate or testamentary succession to the property of any Hindu, Muhammadan, Buddhist, Sikh or Jaina. 1. Subs. by Act 3 of 1951, s. 3 and the Schedule for "the States".    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back