Section 25 — Grandparents, parents, and senior widows. Junior widows.

In the case of the grandparents, parents, and senior widows of the deceased, the maximum amount of the annuity shall be as follows :--- (a.) where the annual revenue payable to Government in respect of the estate is or exceeds 1,50,000 rupees⸻⸻a sum not exceeding 6,000 rupees : (b.) where such revenue is or exceeds 100,000 rupees, but is less than 1,50,000 rupees a sum not exceeding 2,400 rupees : (c.) where such revenue is or exceeds 50,000 rupees, but is less than 100,000 rupees ⸻⸻ a sum not exceeding 1,200 rupees : (d.) where such revenue is or exceeds 25,000 rupees, but is less than 50,000 rupees ⸻⸻ a sum not exceeding 600 rupees : (e.) where such revenue is or exceeds 15,000 rupees, but is less than 25,000 rupees ⸻⸻ a sum not exceeding 360 rupees : (f.) where such revenue is or exceeds 7,000 rupees, but is less than 15,000 rupees ⸻⸻ a sum not exceeding 240 rupees ; and (g.) where such revenue is less than 7,000 rupees⸻ a sum not exceeding 180 rupees. Junior widows .— In the case of a junior widow of the deceased, the maximum amount of the annuity shall be one-half of the maximum amount to which a senior widow of the deceased would be entitled under the former part of this section.

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