(2)(a)A member of an illom separating from it under sub-section (1) shall be entitled to such share of the illom properties as would fall to him or her if a division per capita were made among all the members of the illom then living.(b)A husband and wife separating from an illom under the proviso to subsection (1) shall be entitled to such share of the illom properties as would fall to them if a division per capita were made among all the members of the illom then living.
