Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 65(4)] [Section 65] [Entire Act]

State of Tamilnadu - Subsection

Section 65(4)(viii) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(viii)Whether in the case of unmarried daughters and unmarried grand-daughters governed by Hindu Law, in whose favour any land had been voluntarily transferred by either of whose parents or grand-parents on account of natural love and affection or in whose favour a preliminary decree for partition has been passed before the notified date.