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] [Section 23] [Entire Act] State of Tamilnadu - Subsection Section 23(3) in Tamil Nadu Nambudri Act, 1932 (3)No claim to separate from an illom made on behalf of a minor member shall be allowed by any Court unless it is satisfied that such separation would be to the benefit of such minor.
