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State of Tamilnadu - Section

Section 1 in Tamil Nadu Aliyasantana Act, 1949

1. Short title, application and commencement.

(1)This Act may be called the [Tamil Nadu] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.] Aliyasantana Act, 1949.
(2)It shall apply -
(a)to all Hindu and Jains who are governed by the Aliyasantana Law of inheritance; and
(b)to all Hindu and Jain males, whether governed by the said law or not, who have contracted or may contract marital alliances with Hindu and Jain females governed by the said law:
Provided that the provisions of Chapter IV shall not apply to Jains.
(3)It shall come into force at once.