Section 15 in The East Punjab Holdings (Consolidation and Prevention of Fragmentation) Rules, 1949
15. Appointment of guardians to minors.
- Where any of the landowners 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 guardian ad litem. Similar action may be taken into the case of widows, absentees, soldiers or others, if considered necessary.
