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State of Jammu-Kashmir - Section

Section 27 in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960

27. Maintenance when to be a charge.

- A dependent's claim for maintenance under this Act shall not be a charge on the estate of the deceased or any portion thereof unless one has been created by the w ill of the deceased by a decree of Court, by agreement between the dependent and the owner of the estate or portion, or otherwise.