Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Section 36(2)] [Section 36] [Entire Act] State of Tamilnadu - Subsection Section 36(2)(h) in Tamil Nadu Aliyasantana Act, 1949 (h)The share of a kavaru at a partition shall be ascertained as on the date on which it makes a claim for partition.