Section 10 in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007
10. Alteration in allowance.
(1)On proof of misrepresentation or mistake of fact or a change in the circumstances of any person, receiving a monthly allowance under section 5, for the maintenance or 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.(2)Where it appears to the Tribunal that, in consequence of any decision of a competent Civil Court , any order made under section 9 should be cancelled or varied, it shall cancel the order or, as the case may be, vary the same accordingly.
