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[Cites 0, Cited by 0] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(1) in Gudalur Janmam Estates (Abolition and Conversion Into Ryotwari) Act, 1969

(1)In the case of a janmam estate which had to be regarded as the property of an impartible tarwad, for the purpose of ascertaining the succession thereto immediately before the appointed day, the following provisions shall apply.