Section 7(14) in The Chennai Corporation Servants Conduct Rules, 1968
(14)In the case of a family governed by the Marumakkathayam or Aliyasantana Law, a junior member who is a Corporation servant shall not ordinarily be required to obtain sanction when immovable property is acquired by the managing member on behalf of the family, but this exception shall not apply to any acquisition, even though made in the name of the Karnavan or Yejman if it is shown that it is really intended to be the self acquired property of the Corporation servant.
