Section 24 in Tamil Nadu Marumakkattayam Act, 1932
24. Rules of distribution where intestate has not left any of the heirs mentioned in sections 19, 21, 22 and 23.
- Where the intestate has not left surviving him any of the heirs mentioned in sections 19, 21, 22 and 23, the property shall devolve on the tavazhi of his mother's maternal grandmother or on the tavazhi of a more remote female ascendant in the female line, the nearer excluding the more remote.
