Section 5 in Tamil Nadu Agriculturists Relief Act, 1938
5. Special provision for undivided Hindu families, etc.
- Where an undivided Hindu family other than a marumakkattayam or aliyasantana tarwad or tavazhi is assessed to the taxes specified in provisos (A), (B) and (C) to section 3(ii), or falls within the category of persons specified in proviso (D) to the same section, no person who was a member of the family on the [1st March 1972] [Substituted for the expression '1st October 1937' by section 4 of the Tamil Nadu Agriculturists Relief (Amendment) Act, 1972 (Tamil Nadu Act 8 of 1973).] shall be deemed to be an agriculturist for the purposes of this Act except section 13.
