Section 21(a) in Cochin Christian Succession Act, 1097
(a)Sthreedhanam brought into hotchpot. - For the purposes of determining the share of a woman or her lineal descendants, as the case may be, at the intestacy of her father, mother, paternal grandfather, when a Sthreedhanam had been given or contracted to be given, to, or in trust for, her by any of her said ascendants whomsoever, the amount for her Streedhanam, or its value at the date of its intestacy, if ii was not money, shall be brought into hotchpot.
