LexSection 27 — Unmarried daughters, widows of sons and brothers and inferior widows.
The Oudh Estates Act, 1869
In the case of unmarried daughters of the deceased, widows of his sons and brothers, and his widows not of his ahli·bradari , the maximum amount of the annuity shall be a sum not more than 360 rupees.Open in Lexace · Ask the AI about this section