51. Division of intestate’s property among widow, widower, children and parents.—
(1)Subject to the provisions of sub-section (2), the property of which a Parsi dies intestate shall be divided,—(a)where such Parsi dies leaving a widow or widower and children, among the widow or widower, and children so that the widow or widower and each child receive equal shares;(b)where such Parsi dies leaving children, but no widow or widower, among the children in equal shares.(2)Where a Parsi dies leaving one or both parents in addition to children or widow or widower and children, the property of which such Parsi dies intestate shall be so divided that the parent or each of the parents shall receive a share equal to half the share of each child.
