Section 19 in Tamil Nadu Marumakkattayam Act, 1932
19. Where intestate has left mother, widow, children and lineal descendants.
- Where the intestate has left surviving him a child or children or a lineal descendant or descendants in the female line through a deceased daughter or daughters, or both, and also his mother or a widow or widows or both his mother and a widow or widows, the whole of the property shall belong to them. In the absence of the mother and widow, the whole of the property shall belong to the child or children and such lineal descendant or descendants; and in the absence of the mother, widow and child, the whole of the property shall belong to such lineal descendant or descendants.
