LexSection 26 — Brothers and minor sons.
The Oudh Estates Act, 1869
In the case of brothers and minor sons of the deceased, the maximum amount of the annuity shall be a sum not more than 1,200 rupees. Nephews .— In the case of nephews of the deceased, being father less minors, the maximum amount of the annuity shall be a sum not more than 600 rupees.Open in Lexace · Ask the AI about this section