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State of Tamilnadu - Section

Section 3 in Malabar Wills Act, 1898

3. Persons to whom this part shall apply.

- This part shall apply to persons domiciled in the [State of Tamil Nadu] [This expression was substituted/or the expression 'Presidency of Madras' by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.] who are governed by the Marumakkatayam or the Aliyasantana law of inheritance.