Bombay High Court has ruled that when father of the minor is alive mother is a de facto guardian and she cannot sell minor's property.
Tags : BOMBAY HIGH COURT HIGH COURT HAS RULED THAT A MOTHER CANNOT ALIENATE/SELL PROPERTY OF A MINOR WHEN THE FATHER OF THE MINOR IS ALIVE SHE IS A DE FACTO GUARDIAN AND CANNOT SELL THE MINOR'S PROPERTY.
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