(1)A peon is deemed to die Intestate in respect of all property of which he has not made at testamentary disposition(2)Where the intestate has left no widow his property shall go to his lineal descendant to those not being lineal descendants according to rules of succession contained herein after and if he has left none shall go to the next of descendants from his brother(sic) sister if unmarried or abandoned by husband(3)A husband shall have the same right In respect of his wife's properly, if she dies intestate, a widow has In respect of her husband's property if he dies intestate
