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Bom. HC: Natural Guardian Can Exercise Powers of 'Manager' of Joint Family Properties - (28 Feb 2025)

FAMILY

Bombay High Court has held that natural guardian under Hindu Minority & Guardianship Act, 1956 can exercise powers for dealing with rights of the minors in the joint family, keeping in mind the aspect of legal necessity and benefit of the minor.

Tags : BOMBAY HIGH COURT   JOINT FAMILY PROPERTIES   NATURAL GUARDIAN  

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