(1)Any member of an illom, male or female, may claim to take his or her share of all the properties of the illom over which it has power of disposal and separate from the illom:Provided that where a male member of an illom whose wife is also a member thereof claims to separate from the illom, he shall do so on behalf of himself and his wife and the shares of the husband and wife shall be allotted to them jointly; and save as provided in section 24, neither the husband nor the wife shall be entitled to claim partition from the other.(2)(a)A member of an illom separating from it under sub-section (1) shall be entitled to such share of the illom properties as would fall to him or her if a division per capita were made among all the members of the illom then living.(b)A husband and wife separating from an illom under the proviso to subsection (1) shall be entitled to such share of the illom properties as would fall to them if a division per capita were made among all the members of the illom then living.(3)No claim to separate from an illom made on behalf of a minor member shall be allowed by any Court unless it is satisfied that such separation would be to the benefit of such minor.
