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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Tamilnadu - Subsection

Section 19(3) in Tamil Nadu Nambudri Act, 1932

(3)Z dies intestate leaving no widow or child, but leaving three grandsons A, B and C by a deceased son X and two unmarried granddaughters D and E by a deceased son Y. 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.