Section 6 in The Hindu Adoptions And Maintenance Act, 1956
6. Requisites of a valid adoption.—
No adoption shall be valid unless—(i)the person adopting has the capacity, and also the right, to take in adoption;(ii)the person giving in adoption has the capacity to do so;(iii)the person adopted is capable of being taken in adoption; and(iv)the adoption is made in compliance with the other conditions mentioned in this Chapter.
