25. Devolution of property left by Aliyasantana female intestate.
- On the death intestate of an Aliyasantana female, her property which is self-acquired or separate shall devolve as follows:-(1)The whole of the property shall devolve on her lineal descendants, distribution among such descendants being made in accordance with the rules laid down in section 20, clauses (iii) to (vi).(2)(a)In the absence of such descendants, one-half of the property shall devolve on the kavaru of the intestate's mother and the other half on her husband.(b)In the absence of her mother's kavaru, the whole of the property shall devolve on her husband; and in the absence of her husband, the whole of the property shall devolve on her mother's kavani.(3)In the absence of any of the relatives aforesaid, the property shall devolve on the kavaru of the maternal grandmother or other female ascendant of the intestate, the nearer excluding the more remote.
