Section 132 in The Tamil Nadu Co-Operative Societies Act, 1983
132. Special provisions for mortgages executed by managers of joint Hindu families, karnavans of Marumakkattayam tarwards or tavazhis or of Nambudri Illoms, etc.
- Every mortgage executed in favour of a Primary Agriculture and Rural Development Bank by the manager of a joint Hindu family or a karnavan of a Marumakkattayam tarward or tavazhi or of a Nambudri Illom or the manager of a Thiyya of Ezhava family or the ejaman or ejamanthi of an Aliyasantana family shall, notwithstanding any law to the contrary, be binding on the members thereof, whether majors or minors.
