Section 44 in Tamil Nadu Marumakkattayam Act, 1932
44. Cancellation of such registration.
(1)Not less than two-thirds of the major members of a tarwad registered as impartible under section 43 may, at any time, present a petition to the Collector for the cancellation of such registration.(2)Such petition shall be in such form and contain such particulars as may be prescribed.(3)If, after giving notice to all the major members of the tarwad and making such inquiry as he deems fit, the Collector is satisfied that not less than two-thirds of the major members of the tarwad have signed the petition with their free consent and desire the cancellation of the registration, he shall cancel such registration.
