Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 118] [Entire Act]

State of Tamilnadu - Subsection

Section 118(3) in Tamil Nadu Co-operative Societies Rules, 1988

(3)Property in the hands of a son or other descendant who is liable under Hindu law for the payment of the debt of a deceased ancestor in respect of which a decree has been passed, shall be deemed to be the property of the deceased which has come to the hands of the son or other descendant as his legal representative.