Hindu Adoptions and Maintenance Act, 1956

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w w w . L a w y e r S e r v i c e s . i n

Section 26   [ View Judgements ]

Debts to have priority


26. Debts to have priority.- Subject to the provisions contained in section 27 debts of every description contracted or payable by the deceased shall have priority over the claims of his dependants for maintenance under this Act.

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