- Subject as aforesaid, [every minor of whose person or property, or both, a guardian, other than a guardian for a suit within the meaning of Chapter XXXI of the [Code of Civil Procedure] [Substituted by Act 8 of 1890, Section 52, for "every minor of whose person or property a guardian has been or shall be appointed by any Court of Justice, and every minor under the jurisdiction of any Court of Wards".], has been or shall be appointed or declared by any Court of Justice before the minor has attained the age of eighteen years, and every minor of whose property the superintendence has been or shall be assumed by any Court of Wards before the minor has attained that age] shall, notwithstanding anything contained in the [Indian Succession Act [See now the Indian Succession Act, 1925 (39 of 1925)] or in any other enactment, be deemed to have attained his majority when he shall have completed his age of twenty-one years and not before.Subject as aforesaid, every other person domiciled in [India] [Substituted by Act 3 of 1951, Section 3 and Schedule, for "Part A States and Part C States"] shall be deemed to have attained his majority when he shall have completed his age of eighteen years and not before.
