23. Devolution where intestate has left only father or maternal grandmother's kavaru or both.
(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.(2)In the absence of the maternal grandmother's kavaru, the whole of the property shall devolve on the father; and in the absence of the father, the whole of the property shall devolve on the maternal grandmother's kavaru.
