Section 108 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
108. Agreement by guardian.
(1)No guardian shall, without the leave of the Revenue Court, expressly recorded in the proceedings, enter into any agreement or compromise on behalf of a minor with reference to the proceedings in which he acts as or is appointed his guardian.(2)Any such agreement or compromise entered into without the leave of the Revenue Court, so recorded, shall be voidable against all parties other than the minor.
