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 Document Options Get in PDF Print it! [Cites 0, Cited by 1] [Entire Act] State of Tamilnadu - Section Section 15 in Mappilla Marumakkattayam Act, 1939 15. Representation of minor in claim to partition. - For purposes of Sections 13 and 14, a minor member of a tarwad shall be represented by his or her mother and in the absence of the mother by his or her guardian under the Islamic law.
