27. Possession and management of property until division is effected.
(1)Where the whole of the property of any male or female intestate devolves under the foregoing provisions of this Chapter on any kavaru as such, the yajaman of the kavaru shall be entitled to the possession and management of such property until division thereof is effected.(2)In all other cases, the oldest among the heirs of such intestate (including all the members of any kavaru on whom any portion of the property may have devolved) shall be entitled to the possession and management of such property until division thereof is effected.
