Section 56(1) in Tamil Nadu Maritime Board Act, 1995
(1)Notwithstanding anything contained in section 45 of the Indian Contract Act, 1872 (Central Act IX of 1872) -(a)when the Board security is payable to two or more persons jointly and either or any of them dies, the Board security shall be payable to the survivors of those persons, and(b)when any such security is payable to two or more persons severally and all or any of them dies, the security shall be payable to the survivor or survivors of those persons or to the representatives of the deceased or to any of them.
