Section 4(5) in Tamil Nadu Impartible Estates Act, 1904
(5)[ Exception. - Nothing in this section shall be construed to restrict the power of the owner of an impartible estate to provide for the succession thereto in default of heirs.] [The original sub-section (3) was renumbered as sub-section (5) by section 3( 2) of the Madras Impartible Estates (Amendment) Act, 1934 (Madras Act III of 1934).]
