Section 28(1) in Tamil Nadu Aliyasantana Act, 1949
(1)The yajaman shall keep true and correct accounts of the income and expenditure of the kutumba; and every major member of the kutumba shall have the right to inspect the accounts of each fasli year at the kutumba house succeeding fasli year, and also to take copies of, or extracts from, such accounts:Provided that nothing contained in this sub-section shall apply to any kutumba, the gross income of which from all sources, in anyone year, does not exceed three thousand rupees.
