Section 2(3) in Goa, Daman and Diu - West Bengal Prevention of Defacement of Property Act, 1976
(3)"Collateral consanguinity" means that which subsists between two persons who are descended from the same stock or ancestor, but neither of whom is descended in direct line from the other.Note:- For the purpose of ascertaining in what degree of kindred any collateral relative stands to a person deceased, it is necessary to reckon upwards from the person deceased to the common stock and then downwards to the collateral relative, a degree being allowed for each person, both ascending and descending.
