5. Heirs of non-debtor members of Hindu families to be non-debtors.
- Where in an undivided Hindu family other than a marumakkattayam or aliyasantana tarward or tavazhi which is a debtor within the meaning of section 2(3), any member of the family is not a debtor, then, none of his heirs shall be deemed to be a debtor for the purposes of sections 6 to 11 and 15 to 25 of this Act.
