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State of Tamilnadu - Section

Section 17 in Mappilla Marumakkattayam Act, 1939

17. Ascertainment of share at partition.

- In case of a division under Section 13 or Section 14, the individual member, or the members of the tavazhi, as the case may be, shall be entitled to such share or shares of the tarwad properties as would fall to such individual member or such members if a division per capita were made among all the member of the tarwad then existing.