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[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

Union of India - Subsection

Section 40(2)(ii) in The Indian Succession Act, 1925

(ii)A left no child, but left eight grand-children, and two children of a deceased grand-child. The property is divided into nine parts, one of which is allotted to each grand-child, and the remaining one-ninth is equally divided between the two great-grand-children.