Section 4 in Cochin Christian Succession Act, 1097
4. Law regulating succession to a deceased person's immovable and movable property respectively.
- Succession to immovable property situated in Cochin and belonging to a Christian is regulated by this Act wherever he may have had his domicile at the time of his death. Succession to the movable property of a deceased Christian is regulated by the law of the country in which he had his domicile all the time of his death.
