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[Cites 0, Cited by 0] [Section 3(14)] [Section 3] [Entire Act]

State of Tamilnadu - Subsection

Section 3(14)(b) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961

(b)in the case of persons governed by any law other than Hindu law, "minor sons", "unmarried daughters", "minor grandson", and "unmarried grand-daughters" shall not include "minor sons", "unmarried daughters" "minor grand-sons" and "unmarried grand-daughters"-
(i)in whose favour any land has been voluntarily transferred by either of whose parents or grand parents on account of natural love and affection; or
(ii)in whose favour a preliminary decree for partition has been passed; before the notified date;