(6)Notwithstanding anything contained in sub-Rule (3) of Rule 4 of Order XXXII in Schedule I to the Code of Civil Procedure, 1908, the court may serve on the natural guardian of a minor defendant in a suit for arrears of rent a notice informing him that he shall be treated as the guardian of such defendant in respect of such suit unless he appears and objects within such time be being less than fourteen clear days after the service of the notice. Such natural guardian shall, unless the Court otherwise directs be deemed to be the duly appointed guardian of the said minor defendant for all the purposes of such suit.
