4. Special provision for undivided Hindu families, etc.
- Where an undivided Hindu family other than a marumakkattayam or aliayasantana tarward or tavazhi falls within the purview of any of the provisos to section 2(3), no person who was a member of the family on the 1st March 1972 shall be deemed to be a debtor for the purposes of this Act except section 12.
