Section 2 in Cochin Christian Succession Act, 1097
2. Act to constitute law of Cochin in cases of intestate succession.
(1)Except as provided by this Act or by any other law for the time being in force, the rules herein contained shall constitute the law of Cochin applicable to all cases of intestate succession among Christians.(2)Saving clause. - Nothing herein contained shall be deemed to affect succession to the property of:(a)members of the European, Anglo Indian and Parangi communities,(b)the Tamil Christians of Chittur Taluk who follow the Hindu Law, or(c)any intestacy occurring before the date on which this Act came into force.
