Hindu Succession Act

CLASS IInd HEIRS

1. Father
2. (1) Son's daughter's son, (2) son's daughter's daughter, (3) brother, (4) sister
3. (1) Daughter's son's son, (2) daughter's son's daughter, (3) daughter' daughter's son, (4) daughter's daughter's daughter.
4. (1) Brother's son, (2) sister's son, (3) brother's daughter, (4) sister's daughter.
5. Father's father; father's mother.
6. Father's widow; brother's widow.
7. Father's brother; father's sister.
8. Mother's father; mother's mother
9. Mother's brother; mother's sister.

Class I heirs take simultaneously to the exclusion of all other heirs Heirs in the first entry of Class II shall be preferred to those in the second entry; those in the second entry shall be preferred to those in the third entry; and so on in succession.

General Rules of Succession - Female Hindus

The property of a female Hindu dying intestate shall devolve:

1. firstly, upon the sons and daughters (including the children of any predeceased son or daughter) and the husband;
2. secondly upon the heirs of the husband;
3. thirdly, upon the mother and father;
4. fourthly, upon the heirs of the father; and;
5. lastly, upon the heirs of the mother

However, if any property is inherited by a female Hindu from her father or Mother it shall devolve in the absence of any son of daughter of the deceased (including the children of any predeceased son or daughter) not upon the heirs referred to above but upon the heirs of the father; and 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 predeceased son or daughter) not upon their referred to above, but upon the heirs of the husband