General rules
of succession in the case of female Hindus.
15. (1)
The property of a female Hindu dying intestate shall devolve according to the
rules set out in section 16, –
(a) firstly,
upon the sons and daughters (including the children of any pre-deceased son or
daughter) and the husband;
(b) secondly,
upon the heirs of the husband;
(c) thirdly,
upon the mother and father;
(d) fourthly,
upon the heirs of the father; and
(e) lastly,
upon the heirs of the mother.
(2) Notwithstanding
anything contained in sub-section (1), –
(a) any property
inherited by a female Hindu from her father or mother shall devolve, in
the absence of any son or daughter of the deceased (including the children of any pre-deceased son or
daughter) not upon the other heirs referred to in sub-section (1) in the
order specified therein, but upon the heirs of the father; and
(b) any property
inherited by a female Hindu from her husband or from her father-in-law
shall devolve, in the absence or any son or daughter of the deceased (including the
children of any pre-deceased son or daughter) not upon the other heirs referred to in sub-section (1)
in the order specified therein, but upon the heirs of the husband.