29. Limitation of powers of guardian of property appointed or declared by the Court
.Where a person other than a Collector, or than a guardian appointed by will or other instrument, has been appointed or declared by the Court to be guardian of the property of a ward, he shall not, without the previous permission of the Court,(a)mortgage or charge, or transfer by sale, gift, exchange or otherwise, any part of the immovable property of his ward, or(b)lease any part of that property for a term exceeding five years or for any term extending more than one year beyond the date on which the ward will cease to be a minor.
