Section 6A in Tamil Nadu Marumakkattayam Act, 1932
6A. [ Rights of children of marriage, etc., not affected by dissolution of marriage. [Inserted by section 4 of the Tamil Nadu Marumakkattayam (Amendment) Act, 1947 (Tamil Nadu Act XXXII of 1947).]
- The dissolution of a marriage which is valid under section 4, whether by death or otherwise and whether before or after the commencement of this Act, shall not affect in any way the legal status or rights under this Act of the children of such marriage or of their descendants.]
