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[Cites 0, Cited by 17] [Section 48] [Entire Act]

Union of India - Subsection

Section 48(i) in The Indian Succession Act, 1925

(i)A, the intestate, has left a grandfather, and a grandmother and no other relative standing in the same or a nearer degree of kindred to him. They, being in the second degree, will be entitled to the property in equal shares, exclusive of any uncle or aunt of the intestate, uncles and aunts being only in the third degree.