Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 14 in Cochin Christian Succession Act, 1097 14. When widow gets entire property. - If he has left none of the kindred referred to in Section 31 and 32 the whole of his properly shall belong to his widow.
