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[Section 54] [Complete Act]
Central Government Act
Section 54(c) in The Indian Succession Act, 1925
(c) if the intestate leaves no widow or widower, but one widow or widower of a lineal descendant, such widow or widower of the lineal descendant shall receive one- third of the said property or, if the intestate leaves no widow or widower but more than one widow or widower of lineal descendants, two- thirds of the said property shall be divided among such widows or widower of the lineal descendants in equal shares;