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[Cites 0, Cited by 0] [Section 53] [Entire Act]

State of Tamilnadu - Subsection

Section 53(2) in Tamil Nadu Court of Wards Act, 1902

(2)When such statement has been filed, the Civil Court shall appoint a guardian ad litem for each ward having a separate interest, and such guardians as shall thereupon conduct the case subject to the general control of the Court of Wards.