19. Rules of distribution in cases falling under section 18.
- The distribution of the property among the heirs referred to in section 18 shall be made in accordance with the following rules : -(i)The widow or, if there is more than one widow, each of the widows, shall be entitled to a share equal to that of a son or unmarried daughter.(ii)Every son or unmarried daughter shall be entitled to an equal share:Provided that if a son has pre-deceased the intestate, his lineal descendants in the male line (other than married females) shall be entitled to the share which such son would have taken had he survived the intestate.(iii)The sons and unmarried daughters of a deceased son shall be entitled in equal shares to what their father would have taken he had survived the intestate:Provided that if a son's son has pre-deceased the intestate, his lineal descendants in the male line (other than married females) shall be entitled to the share which such son's son would have taken had he survived the intestate.(iv)In like manner, the property shall go to the surviving lineal descendants of the intestate in the male line (other than married females) where such descendants are in the degree of great-grandchildren or in a more remote degree.Explanation. - The descendants of a son, son's son or other male descendant in the male line shall not be entitled to any share in such property, if such son, son's son or other descendant is alive at the time of the death of the intestate.Illustrations(1)Z dies intestate leaving two widows A and B, a son C, a grandson D by such son, a married daughter E, an unmarried daughter F and by a deceased son, a grandson G, a married granddaughter H and an unmarried granddaughter J. A, B, C and F each gets one-fifth of the property, G and J one-tenth each and D, E and H do not get any share.(2)Z dies intestate leaving no widow, but leaving A a son, B an unmarried daughter, E a grandson and F an unmarried grand-daughter by a deceased son C, an unmarried granddaughter G by a deceased son D and two great grandsons H and J by a deceased son of D. A and B will each be entitled to one-fourth of the property, E and F will each be entitled to one-eighth, G will be entitled to one-eighth and H and J to one-sixteenth each.(3)Z dies intestate leaving no widow or child, but leaving three grandsons A, B and C by a deceased son X and two unmarried granddaughters D and E by a deceased son Y. 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.
