Section 20(3) in The Hindu Adoptions And Maintenance Act, 1956
(3)The obligation of a person to maintain his or her aged or infirm parent or a daughter who is unmarried extends in so far as the parent or the unmarried daughter, as the case may be, is unable to maintain himself or herself out of his or her own earnings or other property.Explanation.—In this section “parent” includes a childless step-mother.
