Section 106 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
106. Who may act as or be appointed guardian for the proceedings.
- Any person who is of sound mind and has attained majority and whose interest is not adverse to that of the minor may act as or be appointed guardian for a minor party in the proceedings.
