Section 4(5) in The Guardians and Wards Act, 1977 (1920 A.D.)
(5)[ "the Court" means- [Clause (5) substituted by Act VII of 1989.](a)the District Court having jurisdiction to entertain an application under this Act for an order appointing or declaring a person to be guardian, or(b)where a guardian has been appointed or declared in pursuance of any such application :-(i)the Court which, or the Court or the Officer who. appointed or declared the guardian or is under this Act deemed to have appointed or declared the guardian ; or(ii)in any matter relating to the person of the ward the District Court having jurisdiction in the place where the ward for the time being ordinarily resides ; or(c)in respect of any proceeding transferred under section 4-A, the Court or the Officer to whom such proceeding has been transferred ; ]
