Section 14 in Tamil Nadu Marumakkattayam Act, 1932
14. Guardianship of minor wife and children.
- The husband shall be the guardian of his minor wife in respect of her person and property and subject to the provisions of section 15, the father shall be the guardian of his minor children, other than married minor daughters under the guardianship of their husbands, in respect of their person and property:Provided that such guardianship shall not extend to the right and interest of the wife or children in respect of their tarwad or tavazhi properties:Provided further that nothing contained in this section shall apply to a female member of any of the tarwads included in the Schedule or her children, where such female member resides in her own tarwad house and not with her husband.
