Section 5(2) in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014
(2)The Tribunal may, during the pendency of the proceeding regarding monthly allowance for the maintenance under this section, order such children or relative to make a monthly allowance for the interim maintenance of such senior citizen or parent and to pay the same to such senior citizen or parent as the Tribunal may, from time to time, direct.
