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State of Tamilnadu - Section

Section 9 in Malabar Wills Act, 1898

9. Execution of wills and codicils.

- All wills and codicils made on or after the date of the commencement of this Act within the [State of Tamil Nadu] [This expression was substituted for the expression 'Presidency of Madras' by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.], and all such wills and codicils made outside the [said State] [These words were substituted for the words 'said Presidency' by paragraph 4 of, and the Schedule to the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.] so far as relate to immovable property situated within the