Section 22 in Bihar Disqualified Owners' (Management of Property) Act, 1952
22. No person to be guardian who can succeed to the disqualified owner.
- No person who would be the next legal heir of a disqualified owner, or would otherwise be immediately interested in outliving such owner, shall be appointed to be his guardian, but nothing in this section shall apply to the mother of a disqualified owner or to a testamentary guardian.
