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 5] [Section 3] [Entire Act] State of Tamilnadu - Subsection Section 3(42) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961 (42)"stridhana land" means any land held on the date of the commencement of this Act by any female member of a family on her own name;
