Section 31(1) in Tamil Nadu Aliyasantana Act, 1949
(1)Every member of a kutumba, whether residing in the kutumba house or not, shall be entitled to separate maintenance consistent with the income and circumstances of the kutumba and with due regard to the reasonable wants of such member.Explanation. - The share that a member of a kutumba would be entitled to, on a partition under this Act, shall not be the criterion in determining the maintenance payable to him.
