Section 15(1) in The Guardians And Wards Act, 1890
(1)If the law to which the minor is subject admits of his having two or more joint guardians of his person or property, or both, the Court may, if it thinks fit, appoint or declare them.[* * *] [Sub-Sections (2) and (3) omitted by Act 3 of 1951, Section 3 and Sch.][* * *] [Sub-Sections (2) and (3) omitted by Act 3 of 1951, Section 3 and Sch.]
