Section 21 — Dependants defined.

For the purposes of this Chapter "dependants" mean the following relatives of the deceased:-- (i) his or her father; (ii) his or her mother; (iii) his widow, so long as she does not re-marry; (iv) his or her son or the son of his predeceased son or the son of a predeceased 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 fathers or mothers estate, and in the case of a great-grandson, from the estate of his father or mother or fathers father or fathers mother;-- (v) his or her unmarried daughter, or the unmarried daughter of his predeceased son or the unmarried daughter of a predeceased son of his predeceased son, so long as she remains unmarried: provided and to the extent that she is unable to obtain maintenance, in the case of a grand-daughter from her fathers or mothers estate and in the case of a great-grand-daughter from the estate of her father or mother or father's father or fathers 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 predeceased son, so long as she does not re-marry: provided and to the extent that she is unable to obtain maintenance from her husbands estate, or from her son or daughter, if any, or his or her estate; or in the case of a grandsons widow, also from her father-in-laws estate; (viii) his or her minor illegitimate son, so long as he remains a minor; (ix) his or her illegitimate daughter, so long as she remains unmarried.

Official Hindi (PDF) ↗

‹ Prev All sections Next ›