Section 7(1)(ii) in Tamil Nadu Marumakkattayam Act, 1932

[Cites 0, Cited by 0] [Section 7(1)] [Section 7] [Entire Act]

State of Tamilnadu - Subsection

Section 7(1)(ii) in Tamil Nadu Marumakkattayam Act, 1932

(ii)if such place is not situated within the local limits of the jurisdiction of the Court of any District Munsif, in the Court of the Subordinate Judge or if there is no such Court, in the Court of the District Judge, within the local limits of whose jurisdiction such place is situated; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Tamilnadu - Subsection

Section 7(1)(ii) in Tamil Nadu Marumakkattayam Act, 1932