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Maintenance and Welfare of Parents and Senior Citizens Act, 2007

Contents
Sections Particulars
  Preamble
Chapter I Preliminary
1 Short title extent, Application and commencement
2 Definitions
3 Act to have overriding effect
Chapter II Nature of Limited Liability Partnership
4 Maintenance of parents and senior citizens
5 Application for maintenance
6 Jurisdiction and procedure
7 Constitution of Maintenance Tribunal
8 Summary procedure in case of inquiry
9 Order for maintenance
10 Alteration in allowance
11 Enforcement of order of maintenance
12 Option regarding maintenance in certain cases
13 Deposit of maintenance amount
14 Award of interest where any claim is allowed
15 Constitution of Appellate Tribunal
16 Appeals
17 Right to legal representation
18 Maintenance Officer
Chapter III Establishment of Old age
19 Establishment of old age homes
Chapter IV Provisions for Medical Care of Senior Citizen
20 Medical support for senior citizen
Chapter V Protection of Life and Property of Senior Citizen
21 Measures for publicity awareness, etc., for welfare of senior citizen
22 Authorities who may be specified for implementing the provisions of this Act
23 Transfer of property to be void in certain circumstances
Chapter VI Offences and Procedure for Trial
24 Exposure and abandonment of senior citizen
25 Cognizance of offences
Chapter VII Miscellaneous
26 Officers to be public servants
27 Jurisdiction of civil courts barred
28 Protection of action taken in good faith
29 Power to remove difficulties
30 Power of Central Government to give directions
31 Power of Central Government to review
32 Power of State Government to make rules


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