Section 4 in Tamil Nadu Hindu Wills Regulation, 1829
4. Wills of Hindus to be in conformity to Hindu Law.
- Wills left by Hindus within the [State] [Substituted for the words 'territories subject to this Government' and 'respective territories under this Presidency' by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th 'January 1969.] shall have no legal force whatever, except so far as their contents may be in conformity with the provisions of the Hindu law, according to the Authorities prevalent in the [State] [Substituted for the words 'territories subject to this Government' and 'respective territories under this Presidency' by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th 'January 1969.].
