Section 4(5)(b) in The Guardians and Wards Act, 1977 (1920 A.D.)

[Cites 0, Cited by 0] [Section 4(5)] [Section 4] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 4(5)(b) in The Guardians and Wards Act, 1977 (1920 A.D.)

(b)where a guardian has been appointed or declared in pursuance of any such application :-

(i)the Court which, or the Court or the Officer who. appointed or declared the guardian or is under this Act deemed to have appointed or declared the guardian ; or

(ii)in any matter relating to the person of the ward the District Court having jurisdiction in the place where the ward for the time being ordinarily resides ; or

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State of Jammu-Kashmir - Subsection

Section 4(5)(b) in The Guardians and Wards Act, 1977 (1920 A.D.)