Section 3 in Ladakh Budhists Succession to Property Act, 2000
3. Right to all sons to succeed in equal Shares.
- On the death of a Budhists his property, where he leaves more than one son, shall notwithstanding any law or custom to the contrary but subject to any valid disposition there of which he may have made during his life time, be inherited by all his sons in equal shares:Provided that sons, sons of pre-deceased sons, and sons of pre-deceased sons of predeceased sons , shall inherit per strips, that is to say, the sons of pre-deceased son shall take the share which would have taken by him and likewise the grandsons of a pre-deceased son shall take the share which their father would have taken.
