Section 21(v) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960
(v)his or her unmarried daughter, or the unmarried daughter of his pre-deceased son or the unmarried daughter of a pre-deceased son of his pre-deceased son, so long as she remains unmarried ; provided and to the extent that she is unable to obtain maintenance, in the case of a granddaughter from her father's or mother's estate and in the case of a great grand-daughter from the estate of her father or mother or father's father or father's mother ;
