Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Section 2] [Entire Act]

State of Kerala - Subsection

Section 2(2) in Cochin Christian Succession Act, 1097

(2)Saving clause. - Nothing herein contained shall be deemed to affect succession to the property of:
(a)members of the European, Anglo Indian and Parangi communities,
(b)the Tamil Christians of Chittur Taluk who follow the Hindu Law, or
(c)any intestacy occurring before the date on which this Act came into force.