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 65(4)] [Section 65] [Entire Act]

State of Tamilnadu - Subsection

Section 65(4)(vii) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Rules, 1962

(vii)Whether in the case of minor sons or minor grandsons governed by Hindu Law, a partition by means of a registered instrument has taken place or in respect of whose family properties a preliminary decree for partition has been passed before the notified date.