- In this Act, unless there is something repugnant in the subject or context,-"Court". - The."Court" means the Court of Wards;"Ward". - "Ward" means a person who has been made a ward of the Court under section 19;"Minor"-"Minor" means a person who, under the provisions of the Indian Majority Ac t, 1875, as amended by section 52 of the Guardians and Wards Act, 1890, has not attained majority;"Proprietor". - "Proprietor" means a person who owns or has a life interest in land either solely or as a co-sharer.
