Section 21 in Tamil Nadu Marumakkattayam Act, 1932
21. Rules of distribution where intestate has left no child or lineal descendant, but only mother or widow or both.
- Where the intestate has not left surviving him any child or lineal descendant in the female line through a deceased daughter, but has left his mother and a widow or widows, one-half of the property shall devolve on his mother and the other half on his widow or widows in equal shares. In the absence of a widow, the whole of the property shall belong to the mother.
