Section 2 in The Maintenance And Welfare Of Parents And Senior Citizens Act, 2007
2. Definitions.
In this Act, unless the context otherwise requires,(a)children includes son, daughter, grandson and grand-daughter but does not include a minor;(b)maintenance includes provision for food, clothing, residence and medical attendance and treatment;(c)minor means a person who, under the provisions of the Indian Majority Act, 1875 (9 of 1875), is deemed not to have attained the age of majority;(d)parent means father or mother whether biological, adoptive or step-father or step-mother, as the case may be, whether or not the father or the mother is a senior citizen;(e)prescribed means prescribed by rules made by the State Government under this Act;(f)property means property of any kind, whether movable or immovable, ancestral or self-acquired, tangible or intangible and includes rights or interests in such property;(g)relative means any legal heir of the childless senior citizen who is not a minor and is in possession of or would inherit his property after his death;(h)senior citizen means any person being a citizen of India , who has attained the age of sixty years or above;(i)State Government, in relation to a Union territory, means the administrator thereof appointed under Article 239 of the Constitution;(j)Tribunal means the Maintenance Tribunal constituted under section 7;(k)Welfare means provision for food, health care, recreation centres and other amenities necessary for the senior citizens.
