Section 23 in Tamil Nadu Marumakkattayam Act, 1932
23. Rules of distribution where intestate has left only father and maternal grandmother's tavazhi.
- Where the intestate has not left surviving him any of the heirs mentioned in sections 19, 21 and 22, but has left his father and his maternal grandmother's tavazhi, one-half of the property shall devolve on his father and the other half on his maternal grandmother's tavazhi. In the absence of the maternal grandmother's tavazhi, the whole of the property shall belong to the father and, in the absence of the father, the whole of the property shall belong to the maternal grandmother's tavazhi.
