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MP HC: Major Unmarried Daughter Need Not Prove Disability to Claim Maintenance if Unable to Earn - (15 Jul 2026)

FAMILY

Madhya Pradesh HC upheld a Family Court's order granting Rs. 2,000 as interim maintenance to an unmarried adult daughter. It clarified that under Section 20(3) of the Hindu Adoptions and Maintenance Act, she only needs to show she cannot support herself and is not required to prove any disability.

Tags : HINDU ADOPTIONS AND MAINTENANCE ACT; MAINTENANCE; UNMARRIED DAUGHTER  

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