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[Cites 0, Cited by 0] [Section 8(6)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(6)(a) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(a)If an assignee dies after the execution of the deed of assignment in Form F, but before the expiry of the time limit prescribed in clause (i) of sub-rule (1) of rule 9, the assignment made in his favour shall stand transferred in favour of the legal heir nominated by such assignee under sub-rule (5) with effect from the date of death of the assignee. If the legal heir nominated as above is not eligible for assignment on the date of the death of the assignee or is not willing to accept, the assignment may be transferred to any one of the eligible legal heirs of the deceased assignee;