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State of Tamilnadu - Section

Section 4 in Jaina Succession Act, 1928

4. Definition of intestate property.

- A person is deemed to die intestate in respect of all property, of which he has not made a testamentary disposition which is capable of taking effect.Explanation. - Property in this section does not include tarwad (kutumba) property, unless the person dying intestate was exclusively entitled to it.