Section 23(i) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(i)[ The Assistant Consolidation Officer shall in consultation with the Village Advisory Committee appoint guardians, for purposes of proceedings under the Act, of such tenants, lessees, mortgagees or other encumbrance who are minors or of unsound mind and whose interests are likely to be affected by consolidation proceedings, unless such guardians have been already appointed by order of a competent court. [Substituted by S.O. 1461, dated 26.8.1976.]
