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[Cites 0, Cited by 1] [Section 40] [Entire Act]

State of Tamilnadu - Subsection

Section 40(1) in Tamil Nadu Inam Estates (Abolition and Conversion into Ryotwari) Act, 1963

(1)In the case of an impartible inam estate which had to be regarded as the property of a joint Hindu family for the purpose of ascertaining the succession thereto immediately before the notified date, the following provisions shall apply.