Section 118(3)(c) in The Tripura Land Revenue And Land Reforms Act, 1960

[Cites 0, Cited by 0] [Section 118(3)] [Section 118] [Entire Act]

Union of India - Subsection

Section 118(3)(c) in The Tripura Land Revenue And Land Reforms Act, 1960

(c)in the case of a woman who is unmarried or who is divorced or judicially separated from her husband. on the date of her marriage or, remarriage, as the case may be, or in the case of a woman whose husband is a person falling under clause (d) or (e), on the date', on which the disability of the husband ceases;

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Union of India - Subsection

Section 118(3)(c) in The Tripura Land Revenue And Land Reforms Act, 1960