Section 8(1)(b) in The Hyderabad Court of Wards Act, 1350 F

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State of Maharashtra - Subsection

Section 8(1)(b) in The Hyderabad Court of Wards Act, 1350 F

(b)if the successor be a minor, direct the person in whose custody or protection the minor is to produce him or cause to be produced at such time and place, and before him or any person appointed by the [Collector] [Substituted by A.O., 1956.] for this purpose. The [Collector] [Substituted by A.O., 1956.] may take suitable orders for the temporary custody and protection of such minor, and if the minor be a female such direction shall be given with due regard to the customs and usage of the country.

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State of Maharashtra - Subsection

Section 8(1)(b) in The Hyderabad Court of Wards Act, 1350 F