Section 42 in Tamil Nadu Marumakkattayam Act, 1932
42. Certain tarwads to be impartiable unless registered as partible.
(1)Every tarwad included in the Schedule shall be an impartible tarwad and the provisions of Chapter VI shall not apply to such tarwad unless and until it is registered as a partible tarwad.(2)Not less than two-thirds of the major members of a tarwad referred to in sub-section (1) may, at any time, present a petition to the Collector for the registration of the tarwad as partible.(3)Such petition shall be in such form and contain such particulars as may be prescribed.(4)If, after giving notice to all the major members of the tarwad and making such inquiry as he deems fit, the Collector is satisfied that not less than two-thirds of the major members of the tarwad have signed the petition with their free consent and desire the registration of the tarwad as partible, he shall register the tarwad as partible.(5)On such registration, the provisions of Chapter VI shall apply to such tarwad.
