16. Order of succession and manner of distribution among heirs of a female Hindu. The order of succession among the heirs referred to in section 15 shall be, and the distribution of the intestate' s property among those heirs shall take place according to the following rules, namely:- Rule 1.- Among the heirs specified in sub- section (1) of section 15, those in one entry shall be preferred to those in any succeeding entry, and those included in the same entry shall take simultaneously. Rule 2.- If any son or daughter of the intestate had pre- deceased the intestate leaving his or her own children alive at the time of the intestate' s death, the children of such son or daughter shall take between them the share which such son or daughter would have taken if living at the intestate' s death. Rule 3.- The devolution of the property of the intestate on the heirs referred to in clauses (b), (d) and (e) of sub- section. (1) and in sub- section (2) of section 15 shall be in the same order and according to the same rules as would have applied if the property had been the father' s or the mother' s or the husband' s as the case may be, and such person had died intestate in respect thereof immediately after the intestate' s death.