Section 17 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955
17. Appointment of guardians to minors.
- Where any of the [land holders] [Substituted by Notification No. F. 6(286) Revenue A/55 dated 15-9-1960, published in Rajasthan Gazette Part IV-C, dated 15-9-1960.] is a minor, the Consolidation Officer may after making such enquiries as may be necessary and by an order in writing, appoint a suitable person whose interest is not adverse to that of the minor as his guardian ad litem for the purpose of consolidation proceedings.
