Section 32(1) in Tamil Nadu Aliyasantana Act, 1949
(1)Any member of a kutumba may institute a suit in a Civil Court for the removal of the yajaman-(i)for any malfeasance, misfeasance, breach of trust or neglect of duty in respect of the kutumba; or(ii)for any misappropriation or improper dealing with the income or the properties of the kutumba; or(iii)for unsoundness of mind or any physical or mental infirmity which unfits him for discharging the functions of a yajaman; or(iv)for any other sufficient cause which, in the opinion of the Court, makes his continuance as yajaman injurious to the interest of the kutumba.
