Section 2 in Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014
2. Definitions.
- In this Act, unless the context otherwise requires,-(a)"Act" means the Jammu and Kashmir Maintenance and Welfare of Parents and Senior Citizens Act, 2014 ;(b)"children" includes son, daughter, grandson and granddaughter but does not include a minor ;(c)"Government" means the Government of the State of Jammu and Kashmir ;(d)"maintenance" includes provision for food, clothing, residence, medical attendance and treatment ;(e)"minor" means a person who, under the provisions of the Majority Act, Samvat 1977 is deemed not to have attained the age of majority ;(f)"parent" means father or mother whether biologic or step father or step mother, as the case may be, whether or not the father or the mother is a senior citizen ;(g)"prescribed" means prescribed by rules made by the Government under the Act ;(h)"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 ;(i)"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 ;(j)"senior citizen" means any person being a permanent residence of the Jammu and Kashmir State, who has attained the age of sixty years or above ;(k)"Tribunal" means the Maintenance Tribunal constituted under section 7 ;(l)"welfare" means provision for food, healthcare, recreation centres and other amenities necessary for the senior citizens.
