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Guj. HC: Can't Permit Single Mother to Sell Minor's Share in Property Without Relevant Material - (22 Jun 2022)

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Gujarat High Court has held that if relevant material details are not provided, even a mother can be looked at with suspicion and be denied permission to sell off property of minor child, despite her being a natural guardian.

Tags : GUJARAT HIGH COURT   MINOR’S PROPERTY   NATURAL GUARDIAN  

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