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Madras HC: Senior Citizens Act Applies Only To Post-2007 Property Transfers, Not Retrospective - (24 Mar 2026)

CIVIL

Madras High Court held that the Maintenance and Welfare of Parents and Senior Citizens Act, 2007 applies only to property transfers made after its commencement. It clarified the law is not retrospective, noting Section 23 covers only post-Act transfers by senior citizens.

Tags : SENIOR CITIZENS ACT   PROPERTY TRANSFERS   RETROSPECTIVE  

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