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 1(2)] [Section 1] [Entire Act]

State of Tamilnadu - Subsection

Section 1(2)(b) in Tamil Nadu Nambudri Act, 1932

(b)to all Nambudri Brahmans outside the [said State] [Substituted for the expression 'said Presidency' by paragraph 4 of, and the Schedule to, by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.], not governed by the law, in respect of immovable property situated within it.