The Indian Succession Act, 1925
1[Schedule II
Part I
(See section 54)
(1) Father and mother.
(2)Brothers and sisters (other than half brothers and sisters) and lineal descendants of such of them as shall have predeceased the intestate.
(3) Paternal and maternal grandparents.
(4) Children of paternal and maternal grandparents and the lineal descendants of such of them as have predeceased the intestate.
(5) Paternal and maternal grandparents' parents.
(6) Paternal and maternal grandparents' parents' children and the lineal descendants of such of them as have predeceased the intestate.
Part I
(See section 55)
(1) Father and mother.
(2) Brothers and sisters (other than half brothers and sisters) and lineal descendants of such of them as shall have predeceased the intestate.
(3) Paternal and maternal grandparents.
(4) Children of paternal and maternal grandparents and the lineal descendants of such of them as have predeceased the intestate.
(5) Paternal and maternal grandparents' parents.
(6) Paternal and maternal 2[grandparent's parents children] and the lineal descendants of such of them as have predeceased the intestate.
(7) Half brothers and sisters and the lineal descendants of such of them as have predeceased the intestate.
(8) Widows of brothers or half brothers and widowers of sisters or half sisters.
(9) Paternal or maternal grandparents children's widows or widowers.
(10) Widows or widowers of deceased lineal descendants of the intestate who have not married again before the death of the intestate.]
1. Subs. by Act 51 of 1991, s. 7 for the second Schedule.
2. Subs. by Act 30 of 2001, s. 3 and the Second Schedule, for "grandparents' children" (w.e.f. 3-9-2001).
