Section 8(2) in The M.P. Bhiksha Vritti Nivaran Adhiniyam, 1973
(2)Before making any order under sub-section (1) the Court shall make inquiry into,-(i)the circumstances of the parent or other person liable to maintain him;(ii)whether the person has any property in his own right or is entitled to any share in any property or has any relative who is legally bound to maintain him;and shall record evidence, if any, in the presence of the parent or such other person or relative as the case may be :Provided that no order shall be passed against the parent, such other person or the relative without giving him an opportunity of being heard.
