27. Persons held for purpose of succession to be similarly related to deceased.—
For the purpose
of succession, there is no distinction—
(a) between those who are related to a person deceased through his father, and those who are
related to him through his mother; or
(b) between those who are related to a person deceased by the full blood, and those who are
related to him by the half blood; or
(c) between those who were actually born in the lifetime of a person deceased and those who at
the date of his death were only conceived in the womb, but who have been subsequently born alive.
