- In this Act, unless there is anything repugnant in the subject or context, -(a)"anandravan" means any member of a tarwad other than the karnavan;(b)[ "Collector" means the Collector of the district in which any property of a tarwad is situated and includes any Revenue Divisional Officer who is authorised by the Collector to perform his functions under this Act;] [Substituted for original clause (b) by clause 3 of, and the Schedule to, the Madras Adaptation of Laws Order, 1957.](c)"karnavan" means the oldest male member of a tarwad or tavazhi, as the case may be, in whom the right to management of its properties vests or, in the absence of a male member, the oldest female member or where by custom or family usage the right to such management vests in the oldest female member, such female member;(d)"major" means a person who has attained eighteen years of age;(e)"marumakkattayam" means the system of inheritance in which descent is traced in the female line, but does not include the system of inheritance known as the Aliyasantana;(f)"marumakkattayi" means a person governed by the Marumakkattayam law of inheritance;(g)"minor" means a person who has not attained eighteen years of age;(h)"prescribed" means prescribed by rules made under this Act;(i)"tarwad" means the group of persons forming a joint family with community of property governed by the Marumakkattayam law of inheritance;(j)(i)"tavazhi", used in relation to a female, means the group of persons consisting of that female, her children and all her descendants in the female line; and(ii)"tavazhi" used in relation to a male means the tavazhi of the mother of that male.[Chapter II] [The Hindu Marriage Act, 1955 (Central Act 25 of 1955), has an overriding effect over any other law in force immediately before the commencement of that Act in so far as it is inconsistent with any of the provisions of that Act, vide section 4(b) thereof. But, under section 29(2) of the Central Act, nothing contained in that Act shall be deemed to affect any right recognised by custom or conferred by any special enactment to obtain the dissolution of a Hindu marriage whether solemnised before or after the commencement of that Act.] Marriage and its Dissolution
