Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Tamilnadu - Section Section 3 in Tamil Nadu Court of Wards Act, 1902 3. Jurisdiction of High Court saved. - Nothing in this Act shall be construed to affect, or in any way to derogate from any power possessed by the High Court of Madras over the persons and estates of infants, idiots and lunatics.
