Section 5(1) in Kerala Joint Hindu Family System (Abolition) Act, 1975
(1)After the commencement of this Act, no court shall, save as provided in sub-section (2), recognise any right to proceed against a son, grandson or great-grandson for the recovery of any debt due from his father, grandfather or great-grandfather or any alienation of property in respect of or In satisfaction of any such debt on the ground of the pious obligation under the Hindu law, of the son, grandson or great-grandson to discharge any such debt.
