18. Where the intestate has left widow, children or lineal descendants.
- Where the intestate has left surviving him by a marriage or marriages in his own community one or more of the following relations, namely : -(a)a widow or widows;(b)a son or sons;(c)an unmarried daughter or unmarried daughters; and(d)a lineal descendant or descendants (other than married females) in the male line through a deceased son or sons,the whole of the property shall belong to such surviving relation or relations.
