Section 21 in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960
21. Dependants defined.
- For the purposes of this Chapter "dependants" means the following relatives of this deceased :-(i)his or her father;(ii)his or her mother;(iii)his window, so long as she does not remarry ;(iv)his or her son or the son of his pre-deceased son or the son of a pre-deceased son of his pre-deceased son , so long as he is a minor; provided and to the extent that he is unable to obtain maintenance, in the case of a grandson from his father's or mother's estate and in the case of a great grandson, from the estate of his father or mother or father's father or father's mother;(v)his or her unmarried daughter, or the unmarried daughter of his pre-deceased son or the unmarried daughter of a pre-deceased son of his pre-deceased son, so long as she remains unmarried ; provided and to the extent that she is unable to obtain maintenance, in the case of a granddaughter from her father's or mother's estate and in the case of a great grand-daughter from the estate of her father or mother or father's father or father's mother ;(vi)his widowed daughter ; provided and to the extent that she is unable to obtain maintenance;-(a)from the estate of her husband ; or(b)from her son or daughter, if any, or his or her estate ; or(c)from her father-in-law or his father or the estate of either of them ;(vii)any widow of his son or of a son of his pre-deceased son,so long as she does not re-marry; provided and to the extent that she is unable to obtain maintenance from her husband's estate, or from her son or daughter if any, or his or her estate; or in the case of a grandson's widow, also from her father-in-law's estate ;(viii)his or minor illegitimate son, so long as her remains a minor ;(ix)his or her illegitimate daughter, so long as she remains unmarried.
