Section 10(1) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014
(1)On proof of misrepresentation or mistake of fact or a change in the circumstances of any person receiving a monthly allowance under section 9, for the maintenance ordered under that section to pay a monthly allowance for the maintenance, the Tribunal may make such alteration, as it thinks fit, in the allowance for the maintenance.
