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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(1) in Tamil Nadu Nambudri Act, 1932

(1)Z dies intestate leaving two widows A and B, a son C, a grandson D by such son, a married daughter E, an unmarried daughter F and by a deceased son, a grandson G, a married granddaughter H and an unmarried granddaughter J. A, B, C and F each gets one-fifth of the property, G and J one-tenth each and D, E and H do not get any share.