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State of Tamilnadu - Section

Section 7 in Tamil Nadu Aliyasantana Act, 1949

7. Rights of children of marriage, etc., not effected by dissolution of marriage.

- The dissolution of a marriage which is valid under section 4, whether by death or otherwise and whether before or after the commencement of this Act, shall not affect in any way the legal status or rights under this Act of the children of such marriage or of their descendants.