Section 11(1)(a) in The Guardians and Wards Act, 1977 (1920 A.D.)

[Cites 0, Cited by 0] [Section 11(1)] [Section 11] [Entire Act]

(a)to be served in the manner directed in the Code of Civil procedure on-

(i)the parents of the minor if they are residing in the State,

(ii)the person, if any, named in the petition or letter as having the custody or possession of the person or property of the minor,

(iii)the person proposed in the application or letter to be appointed or declared guardian, unless that person is himself the applicant, and

(iv)any other person to whom, in the opinion of the Court, special notice of the applications should be given ; and

Legal Document View