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State of Tamilnadu - Section

Section 50 in Tamil Nadu Court of Wards Act, 1902

50. Suit or proceeding by or against ward.

- In all suits or proceedings in any civil or revenue Court, the ward shall sue and be sued in his own name and the manager of his property appointed under section 24 or, if there is no such manager, the officer competent to act as manager under section 25 shall represent him, as next friend or guardian ad litem, as the case may be.