Section 8 in Married Women's Property Regulation, 1962
8. Any immovable property held by a Sikkimese woman married to a person who is not a Sikkim Subject is contemplated in Section 4 of this Regulation shall devolve on her death and be inherited by such person or persons who would have been regarded but for her marriage as her next of kin under the rules for intestate succession, provided always that such next of kin in order to succeed to such property is a Sikkim Subject.
