Section 9(1A) in The Bombay Court of Wards Act, 1905
(1A)[ Any co-sharer of property, other than a co-sharer in a family undivided according to Hindu law, may make an application under sub-section (1) in respect of his own share in such property.] [This sub-section was inserted by Section 2 and Schedule I, Part II, of the Bombay Repealing and Amending Act, 1910 (Bombay 1 of 1910).]
