Section 20(3) in Tamil Nadu Aliyasantana Act, 1949
(3)Z dies intestate leaving no mother, widow or child, but leaving three grandchildren A, B and C by a daughter X who has predeceased him and two grandchildren D and E by a son Y who has also predeceased him. A, B and C will each be entitled to one-sixth of Z's property and D and B to one-fourth each.
