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State of Tamilnadu - Section

Section 3 in Jaina Succession Act, 1928

3. Jainas to whom the Act is applicable.

- It applies to Jainas domiciled in the State of Tamil Nadu who are governed by the Aliyasanthana Law of Inheritance and also in respect of immovable property situated within the [State of Tamil Nadu] [Substituted for 'State of Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] to Jainas domiciled outside the said State who are so governed.