Section 18 in Tamil Nadu Marumakkattayam Act, 1932
18. Devolution of property left by marumakkattayi male intestate.
- On the death intestate of a marumakkattayi male, his property, which is self-acquired or separate, shall devolve in the order and according to the rules contained in Sections 19, 20, 21, 22, 23 and 24.
