Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Kerala - Section Section 19 in Cochin Christian Succession Act, 1097 19. Where only one lineal descendant. - If the intestate has left surviving him only one lineal descendant not excluded by the operation of the preceding section, the property shall belong to him.
