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[Cites 0, Cited by 13] [Section 9] [Entire Act]

Union of India - Subsection

Section 9(2) in The Guardians And Wards Act, 1890

(2)If the application is with respect to the guardianship of the property of the minor, it may be made either to the District Court having jurisdiction in the place where the minor ordinarily resides or to a District Court having jurisdiction in a place where he has property.