(i) " nambudri law" means the system of law applicable to persons who, if this Act had not been passed, would have been governed by the Madras Nambudri Act, 1932 Madras Act 21 of 1933 ; the Cochin Nambudri Act 17 of 111K; or the Travancore Malayala Brahmin Act 3 of 1106K; with respect to the matters for which provision is made in this Act;