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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Madhya Pradesh - Subsection

Section 1(e) in High Court Rules and Orders In M.P.

(e)an appeal from an order under the Guardian and Wards Act, appointing or declaring a person not be the guardian of the person of the minor and an appeal from an order under the Guardian and Wards Act appointing or declaring a person to be guardian of the property, or of the person and property of a minor.