Section 14 in Tamil Nadu Impartible Estates Act, 1904
14. [ Power of Court to vary maintenance. [Added by section 4 of the Tamil Nadu Act XII of 1934.]
(1)Any decree for maintenance passed under this Act may be varied by the court if any of the facts and circumstances referred to in section 10 have undergone a material change.(2)Where the rate of maintenance periodically payable to any person mentioned in Section 9 out of an impartible estate has been fixed by a decree or order of court, family arrangement, award, contract or other instrument in writing, whether before or after the commencement of the Madras Impartible Estates (Second Amendment) Act, 1934 (Madras Act XII of 1934), it shall be lawful for the court to reduce such rate of maintenance in order to provide maintenance for neW claimants and to adjust it within the limits specified in sub-section (2) of section 10.]
