Section 22 in Cochin Christian Succession Act, 1097
22. Exclusion of woman who has received Streedhanam.
- Notwithstanding anything in the foregoing provisions of this Act, when a Streedhanam has been given or contracted to be given by the father, mother, parternal grandfather or the paternal grand-mother, of a woman, to or in trust, for, her, neither the said woman nor any lineal descendant of hers as such, shall be entitled to a distributive share in the property of any of them dying intestate, if (1) a brother of the said woman, being a lineal descendant of the intestate, or (2) the lineal descendants of such a brother, survive the intestate.
