Section 15 in Tamil Nadu Impartible Estates Act, 1904
15. [ Sections 9 to 14 not affect prior contracts, etc. [Added by section 4 of the Tamil Nadu Act XII of 1934.]
- Save as provided in section 14 nothing contained in sections 9 to 14, shall affect any contract, arrangement, award or decree of court entered into or made before the date of the commencement of the Madras Impartible Estates (Second Amendment) Act, 1934 (Madras Act XII of 1934)Provided that no decree made prior to the passing of the Madras Impartible Estates (Second Amendment) Act, 1934 (Madras Act XII of 1934), negativing the right of any person to maintenance claimed in his own right or as representing his branch shall debar his descendants declared entitled to maintenance under section 9 from claiming such maintenance.]
