Section 14 in The Guardians and Wards Act, 1977 (1920 A.D.)
14. Simultaneous proceedings in different Courts.
- If proceedings for the appointment or declaration of a guardian of a minor are taken in more Courts than one, each of those Courts, shall on being apprised of the proceedings in the other Court or Courts, stay the proceedings before itself, and shall report the case to the High Court, and the High Court shall determine in which of the Courts the proceedings with respect to the appointment or declaration of a guardian of the minor shall be had.
