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 5(4)] [Section 5] [Entire Act]

State of Tamilnadu - Subsection

Section 5(4)(c) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(c)A Muslim family consists of the husband, his wife and his two minor sons. The wife has [15 standard acres] [Substituted for the figure and were '30 standard acres', '50 standard acres', '10 standard acres' and'40 standard acres ' respectively by section 2( 2)(e) of the Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 (Tamil Nadu Act 17 of1970), which was deemed to have come into force on the 15th February 1970.] of stridhana land and the minor sons have no property. The husband has [25 standard acres] [Substituted for the figure and were '30 standard acres', '50 standard acres', '10 standard acres' and '40 standard acres ' respectively by section 2(2)(e) of the Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 (Tamil Nadu Act 17 of 1970), which was deemed to have come into force on the 15th February 1970.]. If the entire extent of land which the family is entitled to hold under sub-section (1) of section 5 consists of the land owned by the husband only, then, the wife can hold additional [10 standard acres] [Substituted for the figure and were '30 standard acres', '50 standard acres', '10 standard acres' and '40 standard acres' respectively by section 2(2)(c) of the Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 (Tamil Nadu Act 17 of 1970), which was deemed to have come into force on the 15th February 1970.] [section 5(4)]. The remaining [15 standard acres] [Substituted Tamil Nadu Act 17 of 1970 which was deemed to have come into force on the 15th February 1970.] will be treated as surplus land.