Section 3 in The Hindu Gains of Learning Act, 1930
3. Gains of learning not to be held not be separate property of acquirer merely for certain reasons.
- Notwithstanding, any custom, rule or interpretation of the Hindu law, no gains of learning shall be held not to be the exclusive and separate property of the acquirer merely by reason of-(a)his learning having been, in whole or in part, imparted to him by any member, living or deceased, of his family, or with the aid of the joint funds of his family, or with aid of the funds of any member thereof, or(b)himself or his family having, while he was acquiring his learning, been maintained or supported, wholly or in part, by the joint funds of his family, or by the funds of any member thereof.
