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[Cites 0, Cited by 0] [Section 32(1)] [Section 32] [Entire Act]

State of Tamilnadu - Subsection

Section 32(1)(iv) in Tamil Nadu Aliyasantana Act, 1949

(iv)for any other sufficient cause which, in the opinion of the Court, makes his continuance as yajaman injurious to the interest of the kutumba.