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[Cites 0, Cited by 0] [Section 10] [Entire Act]

State of Tamilnadu - Subsection

Section 10(1) in Tamil Nadu Nambudri Act, 1932

(1)Any unmarried major female member of an illom who marries or has her marriage with a male belonging to her community performed with her consent by her father or any other member of her illom shall be entitled to recover from the illom properties, the reasonable expenses of such marriage as and well as her dowry:Provided that not less that three months previous notice in writing of the marriage shall be given to the karnavan.