Section 4(1) in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007
(1)A senior citizen including parent who is unable to maintain himself from his own earning or out of the property owned by him, shall be entitled to make an application under section 5 in case of(i)parent or grand-parent, against one or more of his children not being a minor;(ii)a childless senior citizen, against such of his relative referred to in clause (g) of section 2.
