Section 25(2) in Tamil Nadu Aliyasantana Act, 1949
(2)(a)In the absence of such descendants, one-half of the property shall devolve on the kavaru of the intestate's mother and the other half on her husband.(b)In the absence of her mother's kavaru, the whole of the property shall devolve on her husband; and in the absence of her husband, the whole of the property shall devolve on her mother's kavani.
