- In this Act, unless there is anything repugnant in the subject or context,-(a)"Aliyasantana" 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 Marumakkattayam;(b)(i)"kavaru" 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;(ii)"kavaru", used in relation to a male, means the kavaru of the mother of that male;(c)"kutumba" means the group of persons forming a joint family with community of property governed by the Aliyasantana Law of inheritance;(d)"major" means a person who has completed the age of eighteen years;(e)"minor" means a person who has not completed the age of eighteen years;(f)"nissanthathi kavaru" means a kavaru which is not a santhathi kavaru;(g)"prescribed" means prescribed by rules made under this Act;(h)"santhathi kavaru" means a kavaru of which at least one member is a female who has not completed the age of fifty years;(i)"Yajaman" means the oldest member, male or female, of a kutumba or kavaru, as the case may be, in whom the right to manage its properties vests, or any other member or members in whom such right is vested by family custom, contract, decree of Court or otherwise.
