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

Union of India - Subsection

Section 4(b) in The Indian Majority Act, 1875

(b)Z is born in [India] [Substituted by Section 3 and Schedule, by Act 3 of 1951, for "a Part A State or a Part C State] on the twenty-ninth day of February 1852, and has [an Indian domicile] [Substituted by Section 3 and Schedule, Act 3 of 1951, for "a domicile in a Part A State or a Part C State]. A guardian of his property is appointed by a Court of Justice. Z attains majority at the first moment of the twenty-eighth day of February 1873.