Section 20(3) in Tamil Nadu Marumakkattayam Act, 1932
(3)Z dies intestate leaving no mother, widow or child, but leaving three grand-children, A. B and C by a daughter X who has pre-deceased him and two grand-children D and E by a daughter Y who has also pre-deceased him. A, B and C will each be entitled to one-sixth, and D and E will each be entitled to one-fourth of Z's property.
