Section 23 — General rule of succession to intestate Taluqdars and Grantees.

The Oudh Estates Act, 1869
Except in the cases provided for by section twenty-two, the succession to all property left by Taluqdárs and Grantees, and their heirs and legatees, dying intestate, shall be regulated by the ordinary law to which members of the intestate's tribe and religion are subject.
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