Section 5(2) in Tamil Nadu Payment of Pension to Tamil Scholars and Miscellaneous Provisions Act, 1983
(2)The sanction of pension under clause (b) of sub-section (f) of section 3 or under sub-section (2) of that section shall lapse, -(i)where the grantee is the daughter or sister of the martyr or of the person referred to in clause (a) of sub-section (1) of section 3, who is unmarried, on her marriage;(ii)where the grantee is the son or brother of the martyr or the person referred to in clause (a) of sub-section (1) of section 3, on his attaining the age of eighteen years.
