Section 47 in The Guardians and Wards Act, 1977 (1920 A.D.)
47. Order appealable.
- An appeal shall lie to the High Court from an order made by a [**] [In section 47 word 'District' omitted by Act VII of 1989.] Court,-(a)under section 7, appointing or declaring or refusing to appoint or declare a guardian ; or(b)under section 9, sub-section (3), returning an application ; or(c)under section 25, making or refusing to make an order for the return of a ward to the custody of his guardian; or(d)under section 26, refusing leave for the removal of a ward from the limits of the jurisdiction of the Court, or imposing conditions with respect thereto ; or(e)under section 28 or section 29, refusing permission to a guardian to do an act referred to in the section ; or(f)under section 32, defining, restricting or extending the powers of a guardian ; or(g)under section 39, removing a guardians, or(h)under Section 40, refusing to discharge a guardian ; or(i)under section 43, regulating the conduct or proceedings of a guardian or settling a matter in difference between joint guardians or enforcing the order; or(j)under section 44 or section 45, imposing a penalty.
