Section 3 in Tamil Nadu Hindu Wills Regulation, 1829
3. Rules applicable to estates of Hindus dying and leaving wills.
- The rules contained in clauses third, fourth, fifth, sixth and seventh, section 16, Regulation III, 1802 [xxx] [Certain obsolete words have been repealed by Central Act XII of 1876.] respecting the estates of Hindus dying interstate, are hereby declared equally applicable to the cases of Hindus dying and leaping wills.
