- In this Act, unless there is anything repugnant in the subject or context, -(a)"Anandravan" means any member of a tarwad or tavazhi, as the case may be, other than the karnavan;(b)"Karnavan" means the oldest major male member of a tarwad or tavazhi, as the case may be, in whom the right to management of its properties vests or in the absence of such a male member, the older major female member; or where by custom or family usage, the right to such management vests in the oldest major female member, such female member;(c)"Major" means a person who has attained eighteen years of age;(d)"Marumakkattayam" means the system of inheritance in which descent is traced in the female line;(e)"Minor" means a person who has not attained eighteen years of age;(f)"Tarwad" means a joint family which includes all its members with community of property governed by the Marumakkattayam Law;(g)"Tavazhi" means a branch of a tarwad consisting of a female, her children and all her descendants in the female line.
