Section 21(vii) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960
(vii)any widow of his son or of a son of his pre-deceased son,so long as she does not re-marry; provided and to the extent that she is unable to obtain maintenance from her husband's estate, or from her son or daughter if any, or his or her estate; or in the case of a grandson's widow, also from her father-in-law's estate ;
