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State of Punjab - Section
Section 16 in Guardians and Wards Act - Rules Framed by Punjab High Court
16. Management of Ward's estates to be noted in annual report.
- The management of ward's estates should be specially noted in the Annual Civil Report submitted by each District Judge and detailed mention should be made of the main facts relating to the more important estates.Form A[In the Court of] In the matter of guardianship of son of caste resident of Minor [Court fee]| a | b | c | d | e | f | g | h | i | j | k | l |
| The name, sex, religion, date of birth, andordinary residence of the minor. | Where the minor is a female, whether she ismarried, and, if so, the name and age of her husband | The nature, situation, and approximate valueof the property, if any, of the minor, (For details seeschedule on reverse) | The name and residence of the person having thecustody or possession of the person or property of the minor | What near relations the minor has, and wherethey reside | Whether a guardian of the person or property orboth of the minor, has been appointed by any person entitled,or claiming to be entitled by the law to which the minor issubject to make such an appointment | Whether an application has at any time been madeto the Court to any other Court, with respect to theguardianship of the person or property, or both, of the minorand if so,when, to what Court and with what result. | Whether the application is for the appointmentor declaration of a guardian of the person of the minor or of hisproperty, or both. | Where the application is to appoint a guardian,the qualifications of the proposed guardian. | Where the application is to declare a person tobe a guardian, the grounds on which that person claims. | The causes which have led to the | Such other particulars if any, as may bepresented, or as the nature of the application renders itnecessary to state. |