Section 31(3) in Tamil Nadu Marumakkattayam Act, 1932
(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
