Section 40 in Tamil Nadu Marumakkattayam Act, 1932
40. Ascertainment of shares at partition.
(1)In the case referred to in section 38, the tavazhi shall be entitled to such share of the tarwad properties as would fall to the tavazhi if a division per capita were made among all the members of the tarwad then living.(2)In the case referred to in section 39, the member who claims or is compelled to divide from the tarwad, shall be entitled to such share of the tarwad properties as would fall to such member if a division per capita were made among all the members of the tarwad then living.
