Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Kerala - Section Section 9 in Cochin Christian Succession Act, 1097 9. As to what property deceased considered to have died in testate. - A man is considered to die intestate in respect of all property of which he has not made testamentary disposition which is capable of taking effect.
