The Hindu Adoptions and Maintenance Act, 1956

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Section 5, Adoptions to be regulated by this Chapter

Section 23, Amount of maintenance

Section 25, Amount of maintenance may be altered on change of circumstances

Section 2, Application of Act

Section 8, Capacity of a female Hindu to take in adoption

Section 7, Capacity of a male Hindu to take in adoption

Section 24, Claimant to maintenance should be a Hindu

Section 26, Debts to have priority

Section 3, Definitions

Section 21, Dependants defined

Section 14, Determination of adoptive mother in certain cases

Section 28, Effect of transfer of property on right to maintenance

Section 12, Effects of adoption

Section 20, Maintenance of children and aged parents

Section 22, Maintenance of dependants

Section 19, Maintenance of widowed daughter-in-law

Section 18, Maintenance of wife

Section 27, Maintenance when to be a charge

Section 11, Other conditions for a valid adoption

Section 4, Overriding effect of Act