(3)Where the woman entitled to any property under sub-section (1) dies before receiving it, the heirs of the woman shall be entitled to claim it from the person holding it for the time being:Provided that where such woman dies within seven years of her marriage, otherwise than due to natural causes, such property shall,—(a)if she has no children, be transferred to her parents; or(b)if she has children, be transferred to such children and pending such transfer, be held in trust for such children.
