13. Dowry to be separate property of Nambudri female.
- The dowry given to a Nambudri female or recovered by her under section 10 shall be her separate property.[Chapter IV] [The Hindu Minority and Guardianship Act, 1956 (Central Act 32 of 1956) has by virtue of section 5(b) thereof, an overriding effect over any other law in force immediately before the commencement of that Act in so far as that law is inconsistent with any of the provisions contained in that Act.] Guardianship
