- If within a year from the passing of this Act not less than two-thirds of the major members of a tarwad present a petition to [the Collector of the district in which any property of the tarwad is situated] [Substituted for the words 'the Collector of the district' by clause 3 of, and the Schedule to, the Tamil Nadu Adaptation of Laws Order, 1957.] in such form and with such particulars as may be prescribed he shall, after satisfying himself that not less than two-thirds of the major members of the tarwad consent and desire the registration of the tarwad as impartible, register the tarwad as impartible.(2)On such registration, the provisions of Chapter III shall not apply to such tarwad unless and until the registration is cancelled under section 21.(3)During the pendency of a petition under sub-section (1) of this section, all proceedings in Court, if any, under Chapter III shall be stayed.
