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Kerala High Court: Only Family Court Can Appoint Guardian for Minor - (05 Jan 2022)

Kerala High Court has ruled that while District Courts are empowered to appoint a guardian for a minor's property, only Family Court can appoint a guardian for the person of a minor. the Court has set aside the proceedings of the District Court to the extent of appointing a guardian for the person of the minor.

Tags : KERALA HIGH COURT   APPOINTMENT OF GUARDIAN FOR MINOR  

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