Section 2(1) in Kerala Joint Hindu Family System (Abolition) Act, 1975
(1)a tarwad or thavaa governed by the Madlas Marumakkathayam Act, 1932, the Travancorc Nayar Act, II of 1100, the Travancore Ezhava Act, III of 1100, the NanJmad Vellala Act of 1101, the Travancore Kshatriya Act of 1108, the Travancore Knshnanvaka Marumakkathayee Act, VII of 1115, the Cochm Nayar Act, XXIX 01 1113, or the Cochin Marumakkathayam Act, XXXIII of 1113,
