Section 40(2)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

[Cites 0, Cited by 0] [Section 40(2)] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(2)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(a)the principal landholder and his legitimate sons, grandsons, and great-grandsons in the male line living or in the womb on the notified date, including sons, grandsons and great-grandsons adopted before such date (who are hereinafter called "sharer"); and

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State of Tamilnadu - Subsection

Section 40(2)(a) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963