Section 4(5)(b) in The Guardians And Wards Act, 1890

[Cites 0, Cited by 1] [Section 4(5)] [Section 4] [Entire Act]

Union of India - Subsection

Section 4(5)(b) in The Guardians And Wards Act, 1890

(b)where a guardian has been appointed or declared in pursuance of any such application

(i)the Court which, or the Court of the Officer who, appointed or declared the guardian or is under this Act deemed to have appointed or declared the guardian; or

(ii)in any matter relating to the person of the ward the District Court having jurisdiction in the place where the ward for the time being ordinarily resides; or

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Union of India - Subsection

Section 4(5)(b) in The Guardians And Wards Act, 1890