Section 3 in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960
3. Definitions.
- In this act, unless the context otherwise requires,-(a)the expressions "custom" and "usage" signify any rule which having been continuously and uniformly observed for a long time, has obtained the fore of law among Hindus in any local area, tribe, community, group or family;Provided that the rule is certain and not unreasonable or opposed to public policy ; andProvided further that, in the case of rule of a rule applicable only to a family, it has not been discontinued by the family ;(b)"maintenance" include-(i)in all cases, provisions for food, clothing, residence, education and medical attendance and treatment;(ii)in all cases of an unmarried daughter, also the reasonable expenses of and incident to her marriage ;(c)"minor" means a person who has not completed his or her age of eighteen years.
