Section 25 in The Himachal Pradesh Holdings (Consolidation and Prevention of Fragmentation) Rules, 1973
25. Appointment of guardians to minors.
- Where any of the land-holders is a minor, the Consolidation Officer may after 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 in case of widows, absentees, soldiers or others, if considered necessary.
