LexSection 27 — Maintenance when to be a charge.
The Hindu Adoptions and Maintenance Act, 1956
A dependant’s claim for maintenance under this Act shall not be a charge on the estate of the deceased or any portion thereof, unless one has been created by the will of the deceased, by a decree of court, by agreement between the dependant and the owner of the estate or portion, or otherwise.Open in Lexace · Ask the AI about this section