104. Proceedings by or against joint families, etc.
(1)Where, in any proceeding under this Act, a joint family is a party, it shall he sufficient to implead the manager, karanavan or yajaman and the senior must male member of such family and, in the case of a Marumakkathayam or Aliyasanthana family, also the karanavan or yajaman of each tavazhi or kavaru, but any other member of the family shall have the right to get himself impleaded as a party.(2)Where any such proceeding relates to any property or part thereof under the management of a receiver appointed by a court, it shall he sufficient to implead the receiver as party to the proceeding [and notwithstanding anything contained in any other law, it shall . not be necessary to obtain the permission of the court which appointed the receiver for so impleading him](3)[ The provisions of this Section, shall have effect notwithstanding anything to the contrary contained in any other provision of this Act.] [Inserted by Act 35 of 1969.]
