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 2] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(b) in Tamil Nadu Aliyasantana Act, 1949 (b)(i)"kavaru" used in relation to a female, means the group of persons consisting of that female, her children and all her descendants in the female line;(ii)"kavaru", used in relation to a male, means the kavaru of the mother of that male;
