Section 3(14) in Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Act, 1961
(14)"family" in relation to a person means the person, the wife or husband, as the case may be, as such person and his or her -(i)minor sons and unmarried daughters, and(ii)minor grand sons and unmarried grand-daughters in the male line, whose father and mother are dead.Explanation [I] [The Explanation to clause (14) was numbered as Explanation I of that clause by section 2(1)(c)(i) of the Tamil Nadu Land Reforms (Reduction of Ceiling on Land) Act, 1970 (Tamil Nadu Act 17 of 1970), which was deemed to have come into force on the 15th February 1970.]. - For the purpose of this clause, in the case of persons governed by Hindu law, "minor sons" and "minor grandsons" shall not include sons or grand-sons -(i)between whom and the other members of the family a partition by means of a registered instrument has taken place; or(ii)in respect of whose family properties a preliminary decree for partition has been passed;before the [notified date] [Substituted for the words 'date of the commencement of this Act' by section 2( 1 )(c)( i) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1970 (Tamil Nadu Act 17 of 1970), which was deemed to have come into force on the 15th February 1970.].[Explanation II. [This Explanation has been inserted by section 2(1)(c)(ii) of the Tamil Nadu Land Reforms (Fixation of Ceiling on Land) Amendment Act, 1970 (Tamil Nadu Act 17 of 1970), which was deemed to have come into force on the 15th February 1970.] - For the purpose of this clause-](a)in the case of persons governed by Hindu law, "unmarried daughters" and "unmarried grand-daughters" shall not include "unmarried daughters" or "unmarried grand-daughters"-(i)in whose favour any land has been voluntarily transferred by either of whose parents or grand parents on account of natural love and affection; or(ii)in whose favour a preliminary decree for partition has been passed before the notified date;(b)in the case of persons governed by any law other than Hindu law, "minor sons", "unmarried daughters", "minor grandson", and "unmarried grand-daughters" shall not include "minor sons", "unmarried daughters" "minor grand-sons" and "unmarried grand-daughters"-(i)in whose favour any land has been voluntarily transferred by either of whose parents or grand parents on account of natural love and affection; or(ii)in whose favour a preliminary decree for partition has been passed; before the notified date;
