Uttarakhand HC: Court Where Minor Ordinarily Resides, Has Jurisdiction Under Guardians & Wards Act - (12 Sep 2022)
FAMILY
Uttarakhand High Court has held that an application with respect to the guardianship of a minor has to be made to the District Court having jurisdiction in the place where the minor ordinarily resides.
Tags : UTTARAKHAND HIGH COURT GUARDIANSHIP MINOR JURISDICTION
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