Section 23(ii) in The Bihar Consolidation of Holdings and Prevention of Fragmentation Rules, 1958
(ii)The guardian appointed for a minor or a person of unsound mind shall be his natural guardian, unless the natural guardian possesses an interest adverse to the interest of the minor or the person of unsound mind. If the natural guardian is not so appointed, the Assistant Consolidation Officer shall record reasons therefor, and shall then appoint the nearest male relative of the minor or person of unsound mind, not possessing an interest adverse to him as guardian.]
