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[Cites 0, Cited by 0] [Section 65(4)] [Section 65] [Entire Act]

State of Tamilnadu - Subsection

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

(ix)Whether in the case of minor sons, unmarried daughters, minor grand-sons and unmarried grand-daughters governed by any law other than Hindu Law, in whose favour any land, has been voluntarily transferred by either of whose parents or grand-parents on account of natural love and affection or in whose favour a preliminary decree for partition has been passed before the notified date.