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[Cites 0, Cited by 1] [Section 51] [Entire Act]

Union of India - Subsection

Section 51(1) in The Indian Succession Act, 1925

(1)Subject to the provisions of sub-section (2), the property of which a Parsi dies intestate shall be divided,—
(a)where such Parsi dies leaving a widow or widower and children, among the widow or widower, and children so that the widow or widower and each child receive equal shares;
(b)where such Parsi dies leaving children, but no widow or widower, among the children in equal shares.