Section 22 in Tamil Nadu Marumakkattayam Act, 1932
22. Rules of distribution where intestate has left only widow or mother's tavazhi or both.
- Where the intestate has not left surviving him his mother or any child or lineal descendant in the female line through a deceased daughter, but has left a widow or widows and his mother's tavazhi, one-half of the property shall devolve on his widow or widows and the other half on his mother's tavazhi. In the absence of the mother's tavazhi, the whole of the property shall belong to the widow or widows and, in the absence of a widow, the whole of the property shall belong to the mother's tavazhi.
