Section 34(1)(a) in Tamil Nadu Court of Wards Act, 1902

[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Tamilnadu - Subsection

Section 34(1)(a) in Tamil Nadu Court of Wards Act, 1902

(a)to transfer or create any charge on, or interest in, any part of his property which is under the superintendence of the Court, or to enter into any contract or to make any acknowledgment involving him in pecuniary liability personally or in respect of such properly; but nothing in this clause or in section 23 shall be deemed to affect the capacity of a ward to enter into a contract of marriage:

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State of Tamilnadu - Subsection

Section 34(1)(a) in Tamil Nadu Court of Wards Act, 1902