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[Cites 0, Cited by 0] [Section 27] [Entire Act]

State of Tamilnadu - Subsection

Section 27(2) in Tamil Nadu Aliyasantana Act, 1949

(2)In all other cases, the oldest among the heirs of such intestate (including all the members of any kavaru on whom any portion of the property may have devolved) shall be entitled to the possession and management of such property until division thereof is effected.