Income Tax Department

Ministry of Finance, Government of India

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Section 29

Failure of heirs

Section

Section Number

29

Chapter

CHAPTER II - INTESTATE SUCCESSION

Act

Hindu Succession Act, 1956

Year

Failure of heirs

Failure of heirs
Escheat
Failure of heirs.
29. If an intestate has left no heir qualified to succeed to his or her property in accordance with the provisions of this Act, such property shall devolve on the Government; and the Government shall take the property subject to all the obligations and liabilities to which an heir would have been subject.
 
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