- In computing the age of any person, the day on which he was born is to be included as a whole day, and he shall be deemed to have attained majority, if he falls within the first paragraph of section 3, at the beginning of the twenty-first anniversary of that day, and if he falls within the second paragraph of section 3, at the beginning of the eighteenth anniversary of that day.Illustrations(a)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 first day of January 1850, and has [an Indian domicile] [Substituted by Section 3 and Schedule, by Act 3 of 1951, for "a domicile in a Part A State or a Part C State]. A guardian of his person is appointed by a Court of Justice. Z attains majority at the first moment of the first day of January 1871.(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.(c)Z is born on the first day of January 1850. He acquires a domicile in [India] [Substituted by Section 3 and Schedule, by Act 3 of 1951, for " Part A State or a Part C State]. No guardian is appointed of his person or property by any Court of Justice, nor is he under the jurisdiction of any Court of Wards. Z attains majority at the first moment of the first day of January 1868.
