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] [Entire Act] State of Tamilnadu - Section Section 17 in Tamil Nadu Aliyasantana Act, 1949 17. Property as to which a person is deemed to die intestate. - A person is deemed to die intestate in respect of all properly of which he has not made a testamentary disposition which is capable of taking effect.
