Section 36(4) in Tamil Nadu Aliyasantana Act, 1949
(4)In the case referred to in sub-section (3), the life interest of the) nissanthathi kavaru in the properties allotted to it at the partition shall become absolute, if the kutumba concerned ceases to have among its members a female who has not completed the age of fifty years or if all the kavarus into which the kutumba broke up, whether at the same or at a subsequent partition, become nissanthathi kavarus.
