21. Devolution of property left by a married Nambudri female intestate.
(1)On the death intestate of a married Nambudri female, her property which is self-acquired or separate shall devolve on the relations and in the order specified below : -(1)Sons and daughters;(2)Children of deceased sons;(3)Sons of deceased daughters;(4)Husband;(5)Father;(6)Mother;(7)Brothers and sisters;(8)Brothers and sisters children;(9)Relations of her husband mentioned in section 18 and not included in clauses (1) and (2); and(10)Relations of her husband mentioned in sub-section (1) of section 20 in the order specified therein.(2)Property devolving on two or more heirs under sub-section (1) shall be divisible among them equally:Provided that where the property devolves on the relations of the husband referred to in clause (9) of sub-section (1), it shall be divisible among them in accordance with the rules laid down in section 19.
