Section 36(3) in Tamil Nadu Aliyasantana Act, 1949
(3)If, at the time of the partition, any kavaru taking a share is a nissanthathi kavaru, it shall have only a life interest in the properties allotted to it, if the kutumba from which it separates has at least one female member who has not completed the age of fifty years, or where the kutumba breaks up into a number of kavarus at the partition, if at least one of such kavarus is a santhathi kavaru and if there is no such female member of santhathi kavaru, the kavaru shall have an absolute interest in the properties allotted to it.
