Section 31(1) in Tamil Nadu Marumakkattayam Act, 1932
(1)The senior major male member among the children and other lineal descendants through deceased daughters of the intestate or, in the absence of any such male member, the widow, or if there is more than one widow, the senior among such widows shall be entitled to possession and management of the property referred to in sections 19, 21, 22 and 26 until division is effected.
