Section 11 in Tamil Nadu Impartible Estates Act, 1904
11. [ Family arrangements in satisfaction of claim to maintenance. [Added by section 4 of the Tamil Nadu Act XII of 1934.]
- Notwithstanding anything contained in this Act, the proprietor of an impartible estate shall have power to enter into a bona fide family arrangement whereby in full satisfaction of the claim for maintenance of a particular branch, any property other than the impartible estate is allotted to that branch, and where such an arrangement has been entered into, no member of such a branch shall have any right after such arrangement to claim any maintenance from the estate.
