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[Cites 0, Cited by 0] [Section 4(2)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(2)(c) in Tamil Nadu Impartible Estates Act, 1904

(c)[ (i) to exchange the impartible estate or any part or parts thereof for an estate or estates or part or parts of an estate or estates; and [Added by section 3 of the Madras Impartible Estates (Amendment) Act, 1934 (Madras Act I of 1934)]
(ii)to sell the impartible estate or any part or parts thereof and acquire with the proceeds of such sale an estate or estates or part or parts of an estate or estates: