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[Cites 0, Cited by 0] [Section 35(2)] [Section 35] [Entire Act]

State of Tamilnadu - Subsection

Section 35(2)(a) in Tamil Nadu Aliyasantana Act, 1949

(a)a male member of a kutumba or a female member thereof who has no living descendant in the female line, shall be deemed to be a kavaru if he or she has no living female ascendant who is a member of the kutumba;