Section 14 in Andhra Pradesh Maintenance of Parents and Senior Citizens Rules, 2011
14. Maximum Maintenance Allowance.
- The maximum maintenance allowance which a Tribunal may order the opposite party to pay shall, subject to a maximum of rupees ten thousand per month, be fixed in such a manner that it does not exceed the monthly income from all sources of the opposite party, divided by the number of persons in his/her family, counting the applicant or applicants also among the opposite party's family members.Chapter - III Procedure of Appellate Tribunal
