Section 10 in Guardians and Wards Act - Rules Framed by Punjab High Court
10. Notice of application under sections 28 and 29 to be given to persons affected by it.
- When an application is made by a guardian for any of the purposes referred to in sections 28 and 29 of the Act, the Court should, before disposing of it, cause notice thereof to be given to such persons, whether relatives of the ward or otherwise connected with him, as the Court may consider to be affected by the application.
