Section 23 in Bihar Disqualified Owners' (Management of Property) Act, 1952
23. Guardian of female qualified owner.
- If the disqualified owner is a female, a female of the same religion shall, except in the case of a testamentary guardian, be appointed guardian, preference being given to female relatives, if any such be eligible; but no guardian shall ordinarily be appointed or continued for a female disqualified owner, if she has an adult husband.
