Section 4 in The Hindu Minority And Guardianship Act, 1956
4. Definitions.—
In this Act,—(a)“minor” means a person who has not completed the age of eighteen years;(b)“guardian” means a person having the care of the person of a minor or of his property or of both his person and property, and includes—(i)a natural guardian,(ii)a guardian appointed by the will of the minor’s father or mother,(iii)a guardian appointed or declared by a court, and(iv)a person empowered to act as such by or under any enactment relating to any court of wards;(c)“natural guardian” means any of the guardians mentioned in section 6.
