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[Cites 0, Cited by 16] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(3) in The Guardians And Wards Act, 1890

(3)If an application with respect to the guardianship of the property of a minor is made to a District Court other than that having jurisdiction in the place where the minor ordinarily resides, the Court may return the application if in its opinion the application would be disposed of more justly or conveniently by any other District Court having jurisdiction.