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

State of Tamilnadu - Subsection

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

(g)In a partition under clause (f), where the kavaru seeking partition is not a main kavaru of the kutumba, the share of the main kavaru shall first be ascertained in accordance with that clause and the share so ascertained shall, thereafter, be divided and sub-divided in the same manner until the kavaru seeking partition is reached.