Section 6(1) in The Jammu and Kashmir Hindu Marriage Act, 1980
(1)Wherever the consent of a guardian in marriage is necessary for a bride under this Act, the person entitled to give such consent shall be the following in the order specified hereunder, namely:-(a)the father ;(b)the mother;(c)the paternal grandfather ;(d)the paternal grandmother;(e)the brother by full blood ; as between brother the elder being preferred ;(f)the brother by half blood ; as between brothers by half blood the elder being preferred:Provided that the bride is living with him and is being brought up by him;(g)the paternal uncle by full blood ; as between paternal uncles the elder being preferred ;(h)the paternal uncle by half blood ; as between paternal uncles by half blood the elder being preferred :Provided that the bride is living with him and is being brought up by him;(i)the maternal grandfather ;(j)the maternal grandmother ;(k)the maternal uncle by full blood; as between maternal uncles the elder being preferred :Provided that the bride is living with him and is being brought up by him.
