Legal Document View

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

State of Tamilnadu - Subsection

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

(a)in the case of persons governed by Hindu law, "unmarried daughters" and "unmarried grand-daughters" shall not include "unmarried daughters" or "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;