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State of Tamilnadu - Section

Section 2 in Mappilla Succession Act, 1918

2. Property in respect to which a deceased mappilla is considered to have died intestate.

- A person is considered to die intestate in respect of all property of which he has not made a testamentary disposition capable of taking effect.Explanation. - "Property" in this section does not include tarwad property unless the person dying intestate was exclusively entitled to it.