- Any karnavan may, by a registered document, give up his rights as karnavan.[Chapter III] [The Hindu Marriage Act, 1955 (Central Act 25 of 1955) has an overriding effect over any other law in force immediately before the commencement of that Act, vide section 4(b) thereof, in so far as that law is inconsistent with any of the provisions contained in that Act.] Marriage
