Section 5(8)(c) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

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State of Tamilnadu - Subsection

Section 5(8)(c) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978

(c)unmarried major daughters of such wife or husband governed by Christian Law, Muslim Law or any other personal law (other than the personal law relating to Hindus) and where in relation to any vacant land held by the wife or husband or both, no division had taken place on or before the commencement of this Act, so much of the vacant land, as would have notionally fallen to the share of the wife, the husband, the major sons, unmarried major daughters or unmarried minor children in such family, had the entire vacant land held by the wife or husband or both, been divided equally at the commencement of this Act among the wife, husband, major sons, unmarried major daughters or unmarried minor children aforesaid, shall also be taken into account in calculating the extent of vacant land held by each such person:

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State of Tamilnadu - Subsection

Section 5(8)(c) in Tamil Nadu Urban Land (Ceiling and Regulation) Act, 1978