Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 30] [Entire Act] State of Tamilnadu - Subsection Section 30(1) in Tamil Nadu Aliyasantana Act, 1949 (1)No mortgage without possession of any kutumba property and no debt shall bind the kutumba unless the mortgage is executed, or the debt is contracted, by the yajaman and for kutumba necessity.
