Section 20(2) in Tamil Nadu Marumakkattayam Act, 1932
(2)Z dies intestate leaving no widow or mother, but leaving A a son, B a daughter, E and F grand-son and a grand-daughter by a deceased daughter C, and a granddaughter G by a deceased daughter D and two great grand-daughters H and J by a deceased daughter of D. A and B will each be entitled to one-fourth of Z's property, E and F will each be entitled to one-eighth, G will be entitled to one-eighth and H and each to one-sixteenth.
