Tamil Nadu Nambudri Act, 1932

An Act to define and amend in certain respects the law relating to family management, marriage, guardianship, intestate succession and partition applicable to Nambudl i BJ ahnlans and certain other communities, not governed by the Marumakkattayam law of inheritance.

Year

1933

Enacted on

12-04-1933

In force from

21 March 1933

Jurisdiction

Tamil Nadu State Act

Subjects

Family And Personal Law

Read the full text of Tamil Nadu Nambudri Act, 1932 section by section on LawLens.

Official source: India Code