Section 20(1) in Tamil Nadu Marumakkattayam Act, 1932
(1)Z dies intestate leaving two widows A and B, his mother C, a son D, a daughter E, a grand-daughter F by such daughter, the lineal descendants of a deceased daughter G and the lineal descendants of a deceased son H. A, B, C, D and E each gets one-sixth and the lineal descendants of G get one-sixth of the property. The grand-daughter F and the lineal descendants of H do not get any share.
