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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Tamilnadu - Subsection

Section 26(2) in Tamil Nadu Court of Wards Act, 1902

(2)A female guardian shall be appointed for a female ward, and a male guardian for a male ward above seven years of age, unless, in any case, the Court, for special reasons, shall direct otherwise:Provided that no guardian shall, ordinarily, be appointed for a female ward if she has an adult husband.