Section 31 in Tamil Nadu Marumakkattayam Act, 1932
31. Possession and management of property until division.
(1)The senior major male member among the children and other lineal descendants through deceased daughters of the intestate or, in the absence of any such male member, the widow, or if there is more than one widow, the senior among such widows shall be entitled to possession and management of the property referred to in sections 19, 21, 22 and 26 until division is effected.(2)In the case of the property referred to in section 30, if the intestate has left relations who are heirs according to the personal law by which he is governed, such heirs shall be entitled to possession and management of the property until division is effected.(3)The karnavan of the tavazhi mentioned in sections 23, 24, 27, 28 and 29 shall be entitled to possession and management of the property referred to therein until division is effected.[Chapter V] [The Tamil Nadu Marumakkattayam (Removal of Doubts) Act, 1955 (Tamil Nadu Act XXXII of 1955) has declared certain kinds of sthanam properties to be tarwad properties.] Tarwad and its Management
