29. [ Validity of sales, mortgages and leases. [Substituted by section 51 of the Malabar Tenancy (Amendment) Act, 1951 (Tamil Nadu Act XXXIII of 1951), which came into force on the 23rd October 1951.]
(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.(2)No lease of any immovable property of a kutumba in cases not referred to in sub-section (1) shall be valid unless it is executed by the yajaman and where the Malabar Tenancy Act, 1929 ([Tamil Nadu] Act XIV of 1930), confers fixity of tenure on the lessee unless also the written consent of the majority of the major members of the kutumba has been obtained to the lease.(3)Nothing contained in sub-section (1) or sub-section (2) shall be deemed to affect the validity of any mortgage or lease executed on or before the 27th July 1950 in accordance with the law in force at the time of such execution.]
