In view of Section 2(2) of Hindu Succession Act female member of the Scheduled Tribe is specifically excluded, the appellant is not entitled to any right of survivorship under the provisions of Hindu Succession Act
SUPREME COURT OF INDIA DIVISION BENCH KAMLA NETI (DEAD) THROUGH LRS. — Appellant Vs. THE SPECIAL LAND ACQUISITION OFFICER AND OTHERS — Respondent ( Before : M.R. Shah and Krishna…