Section 10 in The Maintenance Orders Enforcement Act, 1921
10.
["India" means the territory of India excluding the State of Jammu and Kashmir*;]"maintenance order" means a decree or order, other than an order of affiliation, made by a Court in the exercise of civil or criminal jurisdiction for the periodical payment of sums of money towards the maintenance of the wife or other dependants of the person against whom the order is made;"prescribed" means prescribed by rules made under this Act;"proper authority" means the authority appointed by, or under the law of, a reciprocating territory to receive and transmit documents to which this Act applies; and
