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Union of India - Section

Section 56 in The Indian Succession Act, 1925

56. Division of property where there is no relative entitled to succeed under the other provisions of this Chapter.—

Where there is no relative entitled to succeed under the other provisions of this Chapter to the property of which a Parsi has died intestate, the said property shall be divided equally among those of the intestate’s relatives who are in the nearest degree of kindred to him.