10. Right of major Nambudri female to have her marriage performed and recover the marriage expenses and dowry.
(1)Any unmarried major female member of an illom who marries or has her marriage with a male belonging to her community performed with her consent by her father or any other member of her illom shall be entitled to recover from the illom properties, the reasonable expenses of such marriage as and well as her dowry:Provided that not less that three months previous notice in writing of the marriage shall be given to the karnavan.(2)The amount recoverable under sub-section (1) shall not exceed one-third of the value of the share which would fall to such female member if a division per capita of the properties of the illom were made among all the members thereof living on the date of the marriage, or rupees ten thousand, whichever is less:Provided that where an illom consists of females only, the amount recoverable under this sub-section may extend to the full value of her share.
