Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 818H in Rules of the High Court of Judicature for Rajasthan, 1952

818H. Petition on behalf of lunatics.

- When a husband or a wife is lunatic or an idiot, any petition under the Act, other than the petition for restitution of conjugal rights, may be brought on his or her behalf, by the person entitled to his or her custody.