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State of Tamilnadu - Section

Section 2 in Tamil Nadu Nambudri Act, 1932

2. Definitions.

- In this Act, unless there is anything repugnant in the subject or context, -
(a)"anandravan" means any member of the illom other than the Karnavan;
(b)"illom" means all the members of a Nambudri joint family with community of property and includes a "mana".
Explanation. - A female shall, on her marriage, cease to be a member of the illom in which she was born and become a member of the illom of her husband;
(c)"karnavan" means the oldest male member of an illom on whom the right to management of its properties vest or, in the absence of a male member, the senior female member.
Explanation. - The seniority as between two or more females, who become members of the illom by marriage, shall be determined according to the dates of their marriages;
(d)"major" means a person who has attained eighteen years of age; and
(e)"minor" means a person who has not attained eighteen years of age.