Section 4(1) in Tamil Nadu Impartible Estates Act, 1904
(1)The proprietor of an impartible estate shall be incapable of alienating or binding by his debts, such estate or any part thereof beyond his-own lifetime unless the alienation shall be made or the debt incurred, under circumstances which would entitle the managing member of a joint Hindu family, not being the father or grandfather of the other co-parceners, to make an alienation of the joint property, or incur a debt, binding on the shades of the other co-parceners independently of their consent.
