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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(2)(d) in Tamil Nadu Aliyasantana Act, 1949

(d)Where the kavaru seeking a partition is not a main kavaru of the kutumba, the share of the main kavaru shall first be ascertained in accordance with the provisions of the foregoing clauses, and the share so ascertained shall thereafter be divided and sub-divided according to the provisions of clause (b) until the kavaru seeking partition is reached.