Section 45(2)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

[Cites 0, Cited by 0] [Section 45(2)] [Section 45] [Entire Act]

State of Tamilnadu - Subsection

Section 45(2)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948

(a)the principal landholder and his legitimate sons, grandsons and great-grandsons in the male line living or in the womb on the notified date, including, sons, grandsons and great-grandsons adopted before such date (who are hereinafter called "sharers") and

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State of Tamilnadu - Subsection

Section 45(2)(a) in Tamil Nadu Estates (Abolition and Conversion Into Ryotwari) Act, 1948