In Act And Section:
- .23(2) of Maintenance and
Welfare ofParents and Senior Citizens Act (56 of 2007)
In Judgment Text:
- the Maintenance and
Welfare ofParents and Senior Citizens Act, 2007 (hereinafter referred to as "Senior Citizens
In Headnote:
- Maintenance and
Welfare ofParents and Senior Citizens Act (56 of 2007) , S.23(2)— Eviction - Jurisdiction of District
In Acts:
- aintenance and
Welfare ofParents and Senior Citizens Act (56 of 2007)
In Act And Section:
- .23 of Maintenance and
Welfare ofParents and Senior Citizens Act (56 of 2007)
In Judgment Text:
- Section 23 of the Maintenance and
Welfare ofParents and Senior Citizens Act, 2007 (hereinafter referred - 1) of the Maintenance and
Welfare ofParents and Senior Citizen Act, 2007, the deed of transfer of property is hereby - no proceeding is made out under Section 4 of the Maintenance and
Welfare ofParents and Senior Citizens Act
In Headnote:
- Maintenance and
Welfare ofParents and Senior Citizens Act (56 of 2007) , S.23— Void transfer - Allegation of failure
In Acts:
- aintenance and
Welfare ofParents and Senior Citizens Act (56 of 2007)
In Act And Section:
- .12 of Maintenance and
Welfare ofParents and Senior Citizens Act (56 of 2007)
In Judgment Text:
- proceedings under the Maintenance and
Welfare ofParents and Senior Citizens Act, 20071on 29
In Headnote:
- Maintenance and
Welfare ofParents and Senior Citizens Act (56 of 2007) , S.12— Maintenance andwelfare ofparents - Order
In Acts:
- aintenance and
Welfare ofParents and Senior Citizens Act (56 of 2007)
In Act And Section:
- .12 of Maintenance and
Welfare ofParents and Senior Citizens Act (56 of 2007)
In Judgment Text:
- background, Kallu Mal and his wife Samtola Devi initiated proceedings under the Maintenance and
Welfare - of
Parents and Senior Citizens Act, 20071on 29.04.2019 before the Maintenance Tribunal, Sub
In Headnote:
- Maintenance and
Welfare ofParents and Senior Citizens Act (56 of 2007) , S.12— Maintenance andwelfare ofparents - Order
In Acts:
- aintenance and
Welfare ofParents and Senior Citizens Act (56 of 2007)
In Act And Section:
- .32 of Maintenance and
Welfare ofParents and Senior Citizens Act (56 of 2007) - .22 of Delhi Maintenance and
Welfare ofParents and Senior Citizens Rules (2009)
In Judgment Text:
- Magistrate under the Maintenance and
Welfare ofParents and Senior Citizens Act, 2007 (hereafter referred - as 'the Act') with an application under Rule 22 of the Delhi Maintenance and
Welfare ofParents and Senior - and
Welfare ofParents and Senior Citizens Act, 2007 are very clear and provide a mechanism to secure - was allowed along with application of respondent No.2 under Rule 22 of the Delhi Maintenance and
Welfare
In Headnote:
- Maintenance and
Welfare ofParents and Senior Citizens Act (56 of 2007) , S.32— Delhi Maintenance andWelfare ofParents
In Acts:
- aintenance and
Welfare ofParents and Senior Citizens Act (56 of 2007) - elhi Maintenance and
Welfare ofParents and Senior Citizens Rules (2009)
J
J
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