Section 8(2) in Tamil Nadu Impartible Estates Act, 1904
(2)Exclusion of estates declared partible. - If in any suit, proceedings or appeal permitted to proceed by the Madras Impartible Estates Act Continuance Act, 1903 (Madras Act II of 1903), it be finally decided that any estate named in the Schedule attached to this Act is partible, such estate shall be deemed not to have been mentioned in the Schedule.
