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[Cites 0, Cited by 87] [Section 8] [Entire Act]

Union of India - Subsection

Section 8(3) in The Hindu Minority And Guardianship Act, 1956

(3)Any disposal of immovable property by a natural guardian, in contravention of sub-section (1) or sub-section (2), is voidable at the instance of the minor or by any person claiming under him.