Section 20 in Tamil Nadu Marumakkattayam Act, 1932
20. Rules of distribution in cases falling under Section 19.
- The distribution of the property among the heirs referred to in section 19 shall be made in accordance with the following rules: -(i)The widow or, if there is more than one widow, each of the widows, shall be entitled to a share equal to that of a child.(ii)The mother shall be entitled to a share equal to that of a child,(iii)Every child (son or daughter) shall be entitled to an equal share:Provided that if a daughter has pre-deceased the intestate, the lineal descendants of such daughter in the female line shall be entitled to the share which such daughter would have taken had she survived the intestate.(iv)Grandchildren by a deceased daughter shall be entitled in equal shares to what their mother would have taken had she survived the intestate:Provided that if a grand-daughter has pre-deceased the intestate, the lineal descendants of such grand-daughter in the female line shall be entitled to the share which such grand-daughter would have taken had she survived the intestate.(v)In like manner, the property shall go to the surviving lineal descendants of the intestate in the female line where such descendants are in the degree of great grand-children nor in a more remote degree.Explanation I. - The descendants of a daughter, daughter's daughter or other female descendant in the female line shall not be entitled to any share in such property, if such daughter, daughter's daughter or other descendant is alive at the time of the death of the intestate.Explanation II. - The descendants of a son who has pre-deceased the intestate shall not be entitled to any share in such property.Illustrations(1)Z dies intestate leaving two widows A and B, his mother C, a son D, a daughter E, a grand-daughter F by such daughter, the lineal descendants of a deceased daughter G and the lineal descendants of a deceased son H. A, B, C, D and E each gets one-sixth and the lineal descendants of G get one-sixth of the property. The grand-daughter F and the lineal descendants of H do not get any share.(2)Z dies intestate leaving no widow or mother, but leaving A a son, B a daughter, E and F grand-son and a grand-daughter by a deceased daughter C, and a granddaughter G by a deceased daughter D and two great grand-daughters H and J by a deceased daughter of D. A and B will each be entitled to one-fourth of Z's property, E and F will each be entitled to one-eighth, G will be entitled to one-eighth and H and each to one-sixteenth.(3)Z dies intestate leaving no mother, widow or child, but leaving three grand-children, A. B and C by a daughter X who has pre-deceased him and two grand-children D and E by a daughter Y who has also pre-deceased him. A, B and C will each be entitled to one-sixth, and D and E will each be entitled to one-fourth of Z's property.
