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[Cites 0, Cited by 0] [Section 36(2)] [Section 36] [Entire Act]

State of Tamilnadu - Subsection

Section 36(2)(f) in Tamil Nadu Aliyasantana Act, 1949

(f)In a partition of a kutumba claimed after the expiry of the period aforesaid, a kavaru shall be allotted such share as would fall to it if a division of the kutumba properties were made per stirpes among all the kavarus.