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Maintenance and Welfare of Parents and Senior Citizens Act, 2007 2. Definitions.- In this Act, unless the context otherwise requires,- a. “children” includes son, daughter, grandson and grand-daughter but does not include a minor; b. “maintenance” includes provision for food, clothing, residence and medical attendance and treatment; c. “minor” means a person who, under the provisions of the Indian Majority Act, 1875, (9 of 1875) is deemed not to have attained the age of majority; d. “parent” means father or mother whether biological, adoptive or step father or step mother, as the case may be, whether or not the father or the mother is a senior citizen; e. “prescribed” means prescribed by rules made by the State Government under this Act; f. “property” means property of any kind, whether movable or immovable, ancestral or self acquired, tangible or intangible and includes rights or interests in such property; g. “relative” means any legal heir of the childless senior citizen who is not a minor and is in possession of or would inherit his property after his death; h. “senior Citizen” means any person being a citizen of India, who has attained the age of sixty years or above; i. “State Government”, in relation to a Union territory, means the administrator thereof appointed under article 239 of the Constitution; j. “Tribunal” means the Maintenance Tribunal constituted under section 7; k. “welfare” means provision for food, health care, recreation centers and other amenities necessary for the senior citizens.    |
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