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Hindu Succession Act, 1956 10 Distribution of property among heirs in class I of the Schedule The property of an intestate shall be divided among the heirs in class I of the Schedule in accordance with the following rules: Rule 1 -The intestate's widow, or if there are more widows than one, all the widows together, shall take one share. Rule 2 -The surviving sons and daughters and the mother of the intestate shall each take one share. Rule 3 -The heirs in the branch of each pre-deceased son or each pre-deceased daughter of the intestate shall take between them one share. Rule 4 -The distribution of the share referred to in Rule 3- (i) among the heirs in the branch of the pre-deceased son shall be so made that his widow (or widows together) and the surviving sons and daughters get equal portions; and the branch of his predeceased sons gets the same portion; (ii) among the heirs in the branch of the pre-deceased daughter shall be so made that the surviving sons and daughters get equal portions.    |
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