Section 21(iv) in The Jammu and Kashmir Hindu Adoptions and Maintenance Act, 1960
(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;
