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[Cites 0, Cited by 0] [Section 4(1)] [Section 4] [Entire Act]

State of Tamilnadu - Subsection

Section 4(1)(ii) in Tamil Nadu Estates Communal Forest and Private Lands (Prohibition of Alienation) Act, 1947

(ii)any such transaction in respect of any private land entered into before the date on which the impartible estate in which the land is situated is notified as specified in section 3(l)(b), in favour of any religious, charitable or educational institution, or of any hospital, or of any [local board, municipal council] [Now the district board, panchayat union council and panchayat.] or co-operative society registered or deemed to be registered under the Madras Co-operative Societies Act, 1932 [Madras Act VI of 1932] [See now the Tamil Nadu Co-operative Societies Act, 1983 (Tamil Nadu Act 30 of 1983).], or of any other public body or institution;