(1)The property of a female Hindu dying intestate shall devolve according to the rules set out in section 16,—(a)firstly, upon the sons and daughters (including the children of any pre-deceased son or daughter) and the husband;(b)secondly, upon the heirs of the husband;(c)thirdly, upon the mother and father;(d)fourthly, upon the heirs of the father; and(e)lastly, upon the heirs of the mother.
