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State of Kerala - Section

Section 26 in Cochin Christian Succession Act, 1097

26. Mother when there are brothers or descendants of brother.

- If the intestate's father is dead, but the intestate's mother is living, and there are also brothers of the intestate by the same father who either survive him or having predeceased him, have left lineal descendants surviving him, a share equal to that if such a brother shall belong to the mother.