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 15 in Tamil Nadu Aliyasantana Act, 1949 15. Mother to be guardian of minor children if father is dead or marriage is dissolved. - The mother shall be the guardian of the person and property of her minor children, if the father is dead or her marriage with him has been dissolved.
