Section 4 in The Guardians and Wards Act, 1977 (1920 A.D.)
4. Definitions.
- In this Act, unless there is something repugnant in the subject or context,-(1)"minor" means a person who, under the provisions of the Majority Act, is to be deemed not to have attained his majority ;(2)"guardian" means a person having the care of the person of a minor or of his property, or of both his person and property ;(3)"ward" means a minor for whose person or property, or both, there is a guardian ;(4)"District Court" has the meaning assigned to that expression in the Code of Civil Procedure ;(5)[ "the Court" means- [Clause (5) substituted by Act VII of 1989.](a)the District Court having jurisdiction to entertain an application under this Act for an order appointing or declaring a person to be guardian, or(b)where a guardian has been appointed or declared in pursuance of any such application :-(i)the Court which, or the Court or the Officer who. appointed or declared the guardian or is under this Act deemed to have appointed or declared the guardian ; or(ii)in any matter relating to the person of the ward the District Court having jurisdiction in the place where the ward for the time being ordinarily resides ; or(c)in respect of any proceeding transferred under section 4-A, the Court or the Officer to whom such proceeding has been transferred ; ](6)"Collector" means the chief officer in charge of the revenue administration of a district, and includes any officer whom [the Government,] [Substituted for 'His Highness' by Act X of Svt. 1996.] by notification in the Jammu and Kashmir Government Gazette, may, by name or in virtue of his office, appoint to be a Collector in any focal area, or with respect to any class of persons, for all or any of the purposes of this Act,; and(7)"prescribed" means prescribed by rules made by the High Court under this Act.
