- Any person to whom notice of the original petition for the appointment or declaration of guardian was issued, may, at any time during the minority of the minor, on obtaining an order of the Court for this purpose, inspect and take note of the statement of accounts filed by the guardian; and any person interested in the person or property of the minor may, at any time, apply to the Court by interlocutory application supported by an affidavit showing the nature of his interest and the purpose for which the same is required for leave to inspect and take notes of the said statement of accounts.
