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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Tamilnadu - Subsection

Section 15(2) in Tamil Nadu Occupants of Kudiyiruppu (Conferment Of Ownership) Act, 1971

(2)In the event of the death of any person primarily liable as aforesaid, the person to whom the title of the deceased shall be transferred as heirs or otherwise, shall give notice of such transfer to the officer mentioned in sub-section (1) within one year from the death of the deceased.