The Hindu Minority And Guardianship Act, 1956

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Section 2, Act to be supplemental to Act 8 of 1890

Section 3, Application of Act

Section 11, De facto guardian not to deal with minor’s property

Section 4, Definitions

Section 12, Guardian not to be appointed for minors undivided interest in joint family property

Section 10, Incapacity of minor to act as guardian of property

Section 6, Natural guardians of a Hindu minor

Section 7, Natural guardianship of adopted son

Section 5, Over-riding effect of Act

Section 8, Powers of natural guardian

Section 1, Short title and extent

Section 9, Testamentary guardians and their powers

Section 13, Welfare of minor to be paramount consideration