Section 6 in Tamil Nadu Agriculturists Relief Act, 1938
6. [Heirs] [Substituted for the words 'Sons and descendants' by section 5(i) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).] of non-agriculturist members of Hindu families to be non-agriculturists.
- Where in an undivided Hindu family other than a maru-makkattayam or aliyasantana tarwad or tavazhi which is an "agriculturist" within the meaning of section 3(ii), any member of the family is not an agriculturist, then, notwithstanding anything contained in section 3(ii), [none of his heirs] [Substituted for the words 'none of his sons and descendants in the male line' by section 5(ii) of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).] shall be deemed to be an agriculturist for the purposes of sections 7 to 12 and 19 to 27 of this Act.
