(ii) for clauses (a) to (e) of sub- section (1) of section 15, the following had been substituted, namely:-" (a) firstly, upon the sons and daughter (including the children of any predeceased son or daughter) and the mother; (b) secondly, upon the father and the husband
(c) thirdly, upon the heirs of the mother;
(d) fourthly, upon the heirs of the father; and
(e) lastly, upon the heirs of the husband."