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Preamble
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Chapter
1
Preliminary
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1
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Short
title and extent
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2
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Application
of Act
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3
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Definitions
and interpretations
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4
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Over-riding
effect of Act
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Chapter
2
Intestate
Succession
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5
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Act
not to apply to certain properties
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6
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Devaluation
of interest of coparcenary property
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7
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Devaluation
of interest in the property of a tarwad, tavazhi, kutumba, kavaru
or illom
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8
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General
rules of succession in the case of rules
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9
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Order
of succession among heirs in the Schedule
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10
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Distribution
of property among heirs in class I of the Schedule
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11
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Distribution
of property among heirs in class II of the Schedule
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12
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Order
of succession among agnates and cognates
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13
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Computation
of degrees
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14
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Property
of a female Hindu to be her absolute Property
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15
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General rules of succession in the case of female Hindus
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16
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Order
of succession and manner of distribution among heirs of a female Hindu
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17
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Special
provisions respecting persons governed by marumakkattayam and aliyasantana
laws
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18
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Full
blood preferred to half blood
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19
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Mode
of succession of two or more heirs
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20
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Right
of child in womb
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21
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Presumption
in cases of simultaneous deaths
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22
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Preferential
right to acquire property in certain cases
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23
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Special
provision respecting dwelling houses
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24
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Certain
widows re-marrying may not inherit as widows
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25
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Murderer
disqualified
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26
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Convert's
descendants disqualified
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27
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Succession
when heir disqualified
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28
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Disease,
defect, etc. not to disqualify
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29
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Failure
of heirs
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Chapter
3
Testamentary
Succession
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30
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Testamentary
succession
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Chapter
4
Repeals
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31
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Repeals
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Schedule
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Heirs
in Class I and Class II
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