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[Cites 0, Cited by 0] [Section 23] [Entire Act]

State of Tamilnadu - Subsection

Section 23(1) in Tamil Nadu Aliyasantana Act, 1949

(1)Where the intestate has not left surviving him any of the heirs mentioned in sections 19,21 and 22, but has left his father and his maternal grandmother's kavaru, one-half of the property shall devolve on his father and the other half on his maternal grandmother's kavaru.