20. Devolution of property where the intestate has not left any of the heirs mentioned in section 18.
(1)Where the intestate has not left surviving him any of the heirs mentioned in section 18, the property shall devolve on the relations and in the order specified below : -(1)Father;(2)Mother;(3)Brothers and sisters;(4)Sons and unmarried daughters of brothers;(5)Father's father;(6)Paternal uncles;(7)Sons of paternal uncles;(8)Sister's children;(9)Father's paternal grandfather;(10)Father's paternal grandfather's descendants in the male line, the nearer excluding the more remote; and(11)Father's remoter ascendants in the male line and their descendants, the nearer ascendant and his descendants excluding the more remote ascendant and his descendants and among the descendants of the same ascendant, the nearer excluding the more remote.(2)Property devolving on two or more heirs under sub-section (1) shall be divisible among them equally.
