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[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Tamilnadu - Subsection

Section 22(1) in Tamil Nadu Aliyasantana Act, 1949

(1)Where the intestate has not left surviving him any lineal descendant or his mother, but has left his mother's kavaru and a widow or widows, one-half of the property shall devolve on his mother's kavaru and the other half on his widow or widows in equal shares.