Section 8(1)(b) in Tamil Nadu Aliyasantana Act, 1949

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State of Tamilnadu - Subsection

Section 8(1)(b) in Tamil Nadu Aliyasantana Act, 1949

(b)if such place is not situated within the local limits of the jurisdiction of the Court of any District Munsif, in the Court of the Subordinate Judge, or if there is no such Court, in the Court of the District Judge, within the local limits of whose jurisdiction such place is situated; and

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State of Tamilnadu - Subsection

Section 8(1)(b) in Tamil Nadu Aliyasantana Act, 1949