Section 11(1)(a) in The Guardians And Wards Act, 1890

[Cites 0, Cited by 1] [Section 11(1)] [Section 11] [Entire Act]

Union of India - Subsection

Section 11(1)(a) in The Guardians And Wards Act, 1890

(a)to be served in the manner directed in the [Code of Civil Procedure, 1882 (14 of 1882)] [See Order 7, Civil Procedure Code, 1908(5 of 1908).] on

(i)the parents of the minor if they are residing in [any State to which this Act extends] [Substituted by Act 3 of 1951, Section 3 and Sch., for " a Part A State or a Part C State" .],

(ii)the person, if any, named in the petition or letter as having the custody or possession of the person or property of the minor,

(iii)the person proposed in the application or letter to be appointed or declared guardian, unless that person is himself the applicant, and

(iv)any other person to whom, in the opinion of the Court, special notice of the application should be given; and

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Union of India - Subsection

Section 11(1)(a) in The Guardians And Wards Act, 1890