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[Cites 0, Cited by 0] [Section 8(4)] [Section 8] [Entire Act]

State of Tamilnadu - Subsection

Section 8(4)(ii) in Tamil Nadu Land Reforms (Disposal of Surplus Land) Rules, 1965

(ii)if there is no female member in the family of the applicant, the assignment shall be ordered in favour of the other female members in the family of the applicant (i.e.) to the dependent widowed sister or dependent widowed mother; and