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[Cites 0, Cited by 0] [Section 53] [Entire Act]

Union of India - Subsection

Section 53(d) in The Indian Succession Act, 1925

(d)Where a remoter lineal descendant of the intestate has died during the lifetime of the intestate, the provisions of clause (c) shall apply mutatis mutandis to the division of any share to which he or she would have been entitled if living at the intestate’s death by reason of the pre-decease of all the intestate’s lineal descendants directly between him or her and the intestate.