Section 29 in The Guardians and Wards Act, 1977 (1920 A.D.)
29. Limitation of powers of guardian of property appointed or declared by the Court.
- Where a person other than a Collector, or a guardian appointed by will or other instrument, has been appointed or declared by the Court to be guardian of the property of a ward, he shall not, without the previous permission of the Court,-(a)mortgage or charge, or transfer by sale, gift, exchange or otherwise, any part of the immovable property of his ward, or(b)lease any part of that property for a term exceeding five years or for any term extending more than one year beyond the date on which the ward will cease to be a minor.
