Report No. 110
Chapter 10
Special Rules for Parsi Intestates (Sections 50 to 56)
10.1. Scope.-
There are certain special rules for Parsi intestates, contained in sections 50 to 56. The scheme of the seven sections devoted to this topic is simple. Certain general principles relating to intestate succession among Parsis are first set out. Of special interest is the provision for a relative's widow who re-marries. The next two sections-51 and 52-deal with division of the intestate's property where the interstate leaves children, there being separate provisions for male intestates and female intestates.
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