33. Where intestate has left widow and lineal descendants, or widow and kindred only, or widow and no kindred.—
Where the intestate has left a widow—(a)if he has also left any lineal descendants, one-thirds of his property shall belong to his widow, and the remaining two-thirds shall go to his lineal descendants, according to the rules hereinafter contained;(b)save as provided by section 33A, if he has left no lineal descendant, but has left persons who are of kindred to him, one-half of his property shall belong to his widow, and the other half shall go to those who are kindred to him, in the order and according to the rules hereinafter contained;(c)if he has left none who are of kindred to him, the whole of his property shall belong to his widow.
