(1)This Act may be called the [Tamil Nadu Marumakkattayam Act, 1932.] [Substituted for the word 'Madras' by the Tamil Nadu Adaptation of Laws Order, 1969, as amended by the Tamil Nadu Adaptation of Laws (Second Amendment) Order, 1969.](2)It shall apply -(a)to all Hindus in the [State of Tamil Nadu] [Substituted for the expression 'Presidency of Madras' by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.] who are governed by the Marumakkattayam law of inheritance;(b)to all Hindus outside the [said State] [Substituted for the expression 'said Presidency' by paragraph 4 of, and the Schedule by the Tamil Nadu Adaptation of Laws Order, 1970, which was deemed to have come into force on the 14th January 1969.] governed by the said law, in respect of properties within it; and(c)to all Hindu males, whether governed by the said law or not, who have contracted or may contract marital alliances with Hindu females governed by the said law.
