15. General rules of succession in the case of female Hindus.—
(1)The property of a female Hindu dying intestate shall devolve according to the rules set out in section 16,—(a)firstly, upon the sons and daughters (including the children of any pre-deceased son or daughter) and the husband;(b)secondly, upon the heirs of the husband;(c)thirdly, upon the mother and father;(d)fourthly, upon the heirs of the father; and(e)lastly, upon the heirs of the mother.(2)Notwithstanding anything contained in sub-section (1),—(a)any property inherited by a female Hindu from her father or mother shall devolve, in the absence of any son or daughter of the deceased (including the children of any pre-deceased son or daughter) not upon the other heirs referred to in sub-section (1) in the order specified therein, but upon the heirs of the father; and(b)any property inherited by a female Hindu from her husband or from her father-in-law shall devolve, in the absence of any son or daughter of the deceased (including the children of any pre-deceased son or daughter) not upon the other heirs referred to in sub-section (1) in the order specified therein, but upon the heirs of the husband.
