Section 29 in Guardians and Wards Act - Rules Framed by Punjab High Court
29. Limitation of powers of guardian of property appointed or declared by the Court. - Where a person other than a Collector, or other than 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 exceeding more than one year beyond the date on which the ward will cease to be a minor.
