(1)
The property of a
female Hindu dying
intestate shall devolve according to the rules set out in section 16.? (a)
firstly, upon the
sons and daughters (including the children of any pre-deceased son or daughter)
and the husband; (b)
secondly, upon the
heirs of the husband; (c)
thirdly, upon the
mother and father; (d)
fourthly, upon the
heirs of the father; and (e)
lastly, upon the
heirs of the mother. (2)
Notwithstanding
anything contained in sub-section (1),-- (a)
any property
inherited by a female Hindu from
her father or mother shall devolve, in the absence of any son or daughter
of the deceased (including the children of any pre-deceased son or daughter)
not upon the other heirs referred to in sub-section (1) in the order specified
therein, but upon the heirs of the father; and (b)
any property
inherited by a female Hindu from
her husband or from her father-in-law shall devolve, in the absence of any son
or daughter of the deceased (including the children of any pre-deceased son or
daughter) not upon the other heirs referred to in sub-section (1) in the order
specified therein, but upon the heirs of the husband. [STATE AMENDMENTS [Kerala [1] [In Section 15 The following
clause shall be inserted, namely:-- "(c) any
property inherited by a female Hindu from
her pre-deceased son shall devolve, not upon the other heirs referred to in
sub-section (1) in the order specified therein, but upon the heirs of the
pre-deceased son from whom she inherited the property.".]]]HINDU SUCCESSION ACT, 1956 (KERALA AMENDMENT)