Report No. 174

Annexure IV

The Kerala Joint Hindu Family System (Abolition) Act, 1975*

(Act 30 of 1976 amended by Act 15 of 1978)

An Act to abolish the joint family system among Hindus in the state of Kerala.

Preamble:- Whereas it is expedient to abolish the joint family system among Hindus in the state of Kerala

Be it enacted in the Twenty-Sixth Year of the Republic of India as follows:-

1. Short title, extent and commencement.- (1) The Act may be called the Kerala Joint Hindu Family System (Abolition) Act, 1975.

(2) It extends to the whole State of Kerala.

**(3) It shall come into force on such date as the Government may, by notification the Gazette, appoint.