Section 20(2) in Tamil Nadu Aliyasantana Act, 1949
(2)Z dies intestate leaving no mother or widow, but leaving a son A, a daughter B, a grand-son E and a grand-daughter F by a deceased daughter C, a granddaughter G by a deceased son D and two great granddaughters H and J, by a deceased daughter of D.A and B will each be entitled to one-fourth of the property; E and F will each be entitled to one-eighth; G will be entitled to one-eighth; H and J will each be entitled to one-sixteenth.
