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 0] [Section 5(4)] [Section 5] [Entire Act] State of Tamilnadu - Subsection Section 5(4)(i) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (i)10 or more than 10 standard acres, she shall not be entitled to hold any stridhana land in addition to the extent so included; or