Section 105 in Madhya Pradesh Bhu-Rajasva Sanhita (Rajasva Nyayalayon Ki Prakriya) Niyam, 2019
105. Guardian for the proceedings to be appointed by Revenue Court for minor non-applicant.
- Where the non-applicant is a minor the Revenue Court on being satisfied of the fact of his minority, shall appoint a proper person to be guardian of such minor for the purpose of the proceedings.
