Special provisions respecting persons governed by marumakkattayam and atiyasantana laws.―The provisions of sections 8, 10, 15 and 23 shall have effect in relation to persons who would have been governed by the marumakkattayam law or aliyasantana law if this Act had not been passed as if― (i) for sub-clauses (c) and (d) of section 8, the following had been substituted, namely:― “(c) thirdly, if there is no heir of any of the two classes, then upon his relatives, whether agnates or cognates.”; (ii) for clauses (a) to (e) of sub-section (1) of section 15, the following had been substituted, namely:― “(a) firstly, upon the sons and daughters (including the children of any pre-deceased son or daughter) and the mother; (b) secondly, upon the father and the husband; (c) thirdly, upon the heirs of the mother; (d) fourthly, upon the heirs of the father; and (e) lastly, upon the heirs of the husband.”; (iii) clause (a) of sub-section (2) of section 15 had been omitted; (iv) section 23 had been omitted. General provisions relating to successionOpen in Lexace · Ask the AI about this section
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