(2)Particulars. - In addition to the particulars required by Section 10 of the Act, it shall be stated in the application whether the minor is entitled to any property absolutely or subject to the rights and interests of any other person and whether any property is subject to any, and if so what encumbrances and all persons of the same degree of relationship, or of nearer degree than the proposed guardian, and where a female is proposed guardian, the nearest male relation of the minor shall also be specified.
