Section 29(1) in Tamil Nadu Aliyasantana Act, 1949
(1)No sale or mortgage of any immovable property of a kutumba, and no lease of any such property either for a premium returnable wholly or in part or for a period exceeding five years, shall be valid, unless it is executed by the yajaman, for consideration, for kutumba necessity or benefit, and with the written consent of the majority of the major members of the kutumba.
