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Subject : Senior Citizen gift deed revocationBack
Question : Hi
My father who is 78 years old is being harassed by his elder son who built a house on one of the two plots gifted along with old house.
Can my father now claim the property back on charges of Senior Citizen Welfare and Maintenance Act 2007, Section no.23 ?
There is no special clause mentioned in my fathers gift deed that his son would need to look after as it was mutual understanding and expectation out of love.
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