The Hindu Adoptions and Maintenance Act, 1956


(Act No.78 1956)



CONTENTS

Sections

Particulars

V

Preamble
V

Chapter 1

Preliminary

1

Short title and extent

2

Application of Act

3

Definitions

4

Overriding effect of Act

V

V

Chapter 2

Adoption

5

Adoption to be regulated by this Chapter

6

Requisites of a valid adoption

7

Capacity of male Hindu to take in adoption

8

Capacity of a female Hindu to take in adoption

9

Persons capable of giving in adoption

10

Persons who may adopted

11

Other conditions for a valid adoption

12

Effects of adoption

13

Right to adoptive parents to dispose of their properties

14

Determination of adoptive mother in certain cases

15

Valid adoption not to be cancelled

16

Presumption as to registered documents relating to adoption

17

Prohibition of certain payments

V

V

Chapter 3

Maintenance

18

Maintenance of wife

19

Maintenance of widowed daughter-in-law

20

Maintenance of children and aged parents

21

Dependants defined
22
Maintenance of dependants
23
Amount of maintenance
24
Claimant to maintenance should be a Hindu
25
Amount of maintenance may be altered on change of circumstances
26
Debts to have priority
27
Maintenance when to be a charge
28
Effect of transfer of property on right to maintenance
V
V
Chapter 4
Repeals and Savings
29
Repeals
30
Savings

 

 

 

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