5. Application of Mitakshara Law of Inheritance of Jainas.
- Such property shall, notwithstanding any law or custom to the contrary, devolve upon his heirs in the order and according to the rules of the Mitakshara Law of Inheritance, under Hindu Law as administered in the [State of Tamil Nadu] [Substituted for 'State of Madras' by the Tamil Nadu Adaptation of laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.]. Such property, on devolution, shall be subject to all the incidents of the Mitakshara Law of Inheritance as administered in the [State of Tamil Nadu] [ubstituted for 'State of Madras' by the Tamil Nadu Adaptation of laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.].
