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State of Tamilnadu - Section

Section 22 in Tamil Nadu Nambudri Act, 1932

22. Devolution of property left by a unmarried Nambudri female intestate.

- On the death intestate of an unmarried Nambudri female, the whole of her property which is self-acquired or separate shall devolve on her parents. In the absence of her parents, it shall devolve on her brothers and sisters in equal shares and in their absence it shall devolve on her illom.