(1)When a male Sikkimese who dies after the commencement of this Act having at the time of his death an Interest In the property or has a self-acquired property, the property shall devolve to the extent of his interest by survivorship upon the surviving members of his family which includes his wife, sons and daughters if unmarried in equal proportion:Provided that if the deceased has left behind him a surviving female relative 'who claims Interest in such property in such cases the property shall devolve to the extent she is entitled.
