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Mad. HC: No Appeal Shall Lie Against Interim Maintenance Passed Under Section 24 of HM Act - (22 Mar 2024)

FAMILY

Madras High Court has held that an order of interim maintenance passed under Section 24 of the Hindu Marriage Act, 1955 (HM Act) is only an interlocutory order, hence no appeal shall lie against such order and it can only be reviewed.

Tags : MADRAS HIGH COURT   INTERIM MAINTENANCE   SECTION 24 OF HM ACT  

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