Section 37 in Maharashtra Hereditary Offices Act, 1874
37. [ Guardian of minor watandar to perform duties of minor. - When any head of a family or representative watandar is under the age of eighteen years his guardian may s-bject to the provisions of section 51 [* * *] [As to the local repeal of Section 37, see Bombay 6 of 1887.] exercise all powers and perform all duties conferred and imposed by this Act]
