(2)The amount recoverable under sub-section (1) shall not exceed one-third of the value of the share which would fall to such female member if a division per capita of the properties of the illom were made among all the members thereof living on the date of the marriage, or rupees ten thousand, whichever is less:Provided that where an illom consists of females only, the amount recoverable under this sub-section may extend to the full value of her share.
