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[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Tamilnadu - Subsection

Section 59(1) in Tamil Nadu Court of Wards Act, 1902

(1)When the Court decides to release from its superintendence the person and property of a minor, it may, before such release, by an order in writing, appoint any person to be the guardian of the person or property or both of such minor.