ADOPTION

General

• 1.ADOPTION BY A HINDU WITHOUT HIS WIFES CONSENT

• 2. ADOPTION DEED A MALE/FEMALE CHILD

• 3.ADOPTION FROM GUARDIAN

• 4.ADOPTION WITH A SETTLEMENT OF PROPERTY OF ADOPTING PARTY

• 5. PLEADING FOR DECLARATION OF ADOPTION

• 6.DEED OF AGREEMENT TO ADOPT A SON BETWEEN A WIDOW, NATURAL FATHER OF SON TO BE ADOPTED AND THE INTENDED SON TO BE ADOPTED

• 7.DEED OF CONSENT BY WIFE TO ADOPT A SON

• 8.DEED OF ADOPTION BY AN UNMARRIED WOMAN OF A DAUGHTER

• 9.DEED OF ADOPTION FOR THE ADOPTION OF A MAJOR SON

• 10.DEED OF ADOPTION FROM A GUARDIAN OF A CHILD

• 11.DEED OF ADOPTION OF FEMALE CHILD WHERE GETTING CONSENT OF WIFE IS IMPOSSIBLE

• 12.DEED OF ADOPTION OF MALE CHILD

• 13.DEED OF ADOPTION OF MALE CHILD FROM ORPHANAGE

• 14.JOINT DEED BY THE NATURAL MOTHER AND ADOPTIVE FATHER

• 15.ORDER FOR DECLARING CHILD LEGALLY FREE FOR ADOPTION

• 16.AUTHORITY BY HUSBAND TO TAKE IN ADOPTION

• 17.CERTIFICATE BY THE SUPERINTENDENT OF ORPHANAGE

• 18.DEED OF ADOPTION

• 19.ADOPTION DEED BY WIDOWER NATURAL MOTHER WITH ADOPTIVE FATHER

• 20.Adjournment Application

• 21.test

Adoption by a Women

• 1.ADOPTION BY AN UNMARRIED WOMEN OF A DAUGHTER

• 2.ADOPTION BY A WIDOW OF A SON