Section 4(3) in Tamil Nadu Impartible Estates Act, 1904
(3)[ The estate or estates or part or parts of an estate or estates obtained in exchange for or acquired with the proceeds of the sale o of an impartible estate or any part or parts thereof under clause (c) of sub-section (2) shall, for all the purposes of this Act, be deemed to be an impartible estate or to form part or parts of the impartible estate, as the case may be.] [Inserted by section 3(2) of the Madras Impartible Estates (Amendment) Act, 1934 (Madras Act I of 1934).]
