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[Cites 0, Cited by 0] [Section 16] [Entire Act]

State of Tamilnadu - Subsection

Section 16(b) in The Tamil Nadu Civil Courts Act, 1873

(b)any custom (if such there be) having the force of law and governing the parties or property concerned, shall form the rule of decision, unless such law or custom has, be legislative enactment, been altered or abolished,