Section 35(2) in Tamil Nadu Aliyasantana Act, 1949
(2)The share obtained by the kavaru shall be taken by it with all the incidents of kutumba property.Explanation. - For the purposes of this Chapter-(a)a male member of a kutumba or a female member thereof who has no living descendant in the female line, shall be deemed to be a kavaru if he or she has no living female ascendant who is a member of the kutumba;(b)such male member, or such female member if she has completed the age of fifty years, shall be deemed to be a nissanthathi kavaru.
