Section 2(19) in The Orissa Land Reforms Act, 1960
(19)"minor" means a person who has not attained the age of majority under the Indian Majority Act, 1875 (Act 9 of 1875);Note : As per the Indian Majority Act a person becomes major when he completes 18 years of age but in case any Court of wards or guardian is appointed of his person or property by any Court of justice then he becomes major on completion of 21 years of age only. The day in which he was born is to be included in the computation.
