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State of Tamilnadu - Section

Section 24 in Tamil Nadu Aliyasantana Act, 1949

24. Devolution in other cases.

- Where the intestate has not left surviving him any of the heirs mentioned in sections 19, 21, 22 and 23, the whole of the property shall devolve on the kavaru of his mother's maternal grandmother or other female ascendant in the female line, the nearer excluding the more remote.