Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 45] [Section 2] [Entire Act] Union of India - Subsection Section 2(g) in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007 (g)relative means any legal heir of the childless senior citizen who is not a minor and is in possession of or would inherit his property after his death;
