Report No. 110

10.3. Basic sociological factors.-

The provisions as to intestate succession to Parsis, disclose, on an analysis, certain rules which seem to have their foundation in sociological factors. Thus, a male gets double the share of a female standing in the same degree of propinquity1. The provisions also recognise the doctrine of representation2.

These sections were extensively revised in 1939. The amendments of 1939 were made at the instance of the trustees of the Parsi Panchayat, who had prepared a draft Bill which was finally approved by the Council of the Parsi Central Association in 19333.

1. Sections 51(1)(a) and (b), 51(2), 53(a), 54(d) and 55.

2. Sections 53(a), (c) and (d), contrasted with section 51(b).

3. Paruck, Succession Act, (1966), p. 60.