Section 33(f) in Tamil Nadu Court of Wards Act, 1902
(f)first mortgages of immovable property situate in [India] [The words and letters 'a Part A State or a Part C State', were substituted for the words 'British India', by the-Adaptation (Amendment) Order of 1950, and the word 'India' was substituted for these words by section 4 of, and the Third Schedule to, the Madras Repealing and Amending Act, 1957 (Madras Act XXV of 1957).] provided that the property is not a leasehold for a term of years and that the value of the property exceeds by one-third or if consisting of buildings, exceeds by one-half, the mortgage money.
