Section 3 in Cochin Christian Succession Act, 1097
3. Interpretation clause.
- In this Act, unless there be something repugnant in the subject or context,"Sthreedhanam" means any property given to a woman, or in trust for her to her husband, his parent, or guardian, in connection with her marriage, and in fulfillment of a term of the marriage treaty in that behalf.Words expressing relationship denote only legitimate relatives. - "Son" or "daughter" or any other word which expresses relationship denotes only a legitimate relative. When owing to any physical defect of deformity it is not possible to ascertain the sex of any of the heirs of an intestate, such heir shall, for the purposes of this Act, be regarded as a female.
