Section 1(2)(b) in Tamil Nadu Marumakkattayam Act, 1932

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State of Tamilnadu - Subsection

Section 1(2)(b) in Tamil Nadu Marumakkattayam Act, 1932

(b)to all Hindus outside the [said State] [Substituted for the expression 'said Presidency' by paragraph 4 of, and the Schedule by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.] governed by the said law, in respect of properties within it; and

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State of Tamilnadu - Subsection

Section 1(2)(b) in Tamil Nadu Marumakkattayam Act, 1932