SC: Court Permission Mandatory for Guardian’s Sale of Minor’s Property - (04 Jun 2026)
CIVIL
Supreme Court held that a natural guardian must obtain prior court permission under Section 8 of the Hindu Minority and Guardianship Act before transferring a minor’s immovable property. Any transfer without such permission is not void but voidable and may be challenged upon attaining majority
Tags : NATURAL GUARDIAN MINOR’S PROPERTY SECTION 8 HM&GA PERMISSION CHALLENGE
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