(5)[ the Court means(a)the District Court having jurisdiction to entertain an application under this Act for an order appointing or declaring a person to be a guardian; or(b)where a guardian has been appointed or declared in pursuance of any such application(i)the Court which, or the Court of 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 of the Officer to whom such proceeding has been transferred.]
