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[Cites 0, Cited by 1] [Section 24] [Entire Act]

State of Tamilnadu - Subsection

Section 24(1) in Tamil Nadu Court of Wards Act, 1902

(1)The Court may appoint managers for the property, and guardians for the person of any ward, and may control or remove any manager or guardian so appointed:Provided that it shall not appoint a guardian for any person who has become a ward in pursuance of an order under section 18.