Section 383(13) in High Court of Chhattisgarh Rules, 2005
(13)Before disposing of an application made by a guardian for any of the purposes referred to in section 28 and 29 of the Act the Court shall ordinarily cause due notice of such application to be given to such persons, whether relatives of the ward or otherwise connected with him, as may be held by the Court to be effected by such application.
