Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 22] [Entire Act]

State of Maharashtra - Subsection

Section 22(2) in The Hyderabad Court of Wards Act, 1350 F

(2)Where a ward belongs to female sex a female shall be appointed to be her guardian, unless the Court, for special reasons otherwise directs. A male guardian shall be appointed for a minor who is a male above seven years of age :Provided that, no guardian shall ordinarily be appointed for a female ward whose husband is an adult.