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Mad. HC: 'Love and Affection' is a Deeming Consideration for Executing the Gift Deed - (12 Sep 2023)

FAMILY

Madras High Court while observing that Section 23 of Senior Citizen Act can’t be mis-utilised for rejecting complaint on ground that there is no express condition for maintaining the senior citizen, has held that “Love and Affection” is a deeming consideration for execution of Gift Deed.

Tags : MADRAS HIGH COURT   GIFT DEED   LOVE AND AFFECTION  

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