Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 2] [Section 2] [Entire Act] State of Tamilnadu - Subsection Section 2(2) in Tamil Nadu Impartible Estates Act, 1904 (2)"Impartible estate" means an estate descendible to a single heir and subject to the other incidents of impartible estates in southern India;
