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 0] [Section 23(2)] [Section 23] [Entire Act] State of Tamilnadu - Subsection Section 23(2)(b) in Tamil Nadu Nambudri Act, 1932 (b)A husband and wife separating from an illom under the proviso to subsection (1) shall be entitled to such share of the illom properties as would fall to them if a division per capita were made among all the members of the illom then living.