The Hindu Minority And Guardianship Act, 1956

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Section 2, Act to be supplemental to Act 8 of 1890 (sections)
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Section 3, Application of Act (sections)
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Section 11, De facto guardian not to deal with minor’s property (sections)
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Section 4, Definitions (sections)
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Section 12, Guardian not to be appointed for minors undivided interest in joint family property (sections)
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Section 10, Incapacity of minor to act as guardian of property (sections)
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Section 6, Natural guardians of a Hindu minor (sections)
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Section 7, Natural guardianship of adopted son (sections)
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Section 5, Over-riding effect of Act (sections)
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Section 8, Powers of natural guardian (sections)
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Section 1, Short title and extent (sections)
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Section 9, Testamentary guardians and their powers (sections)
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Section 13, Welfare of minor to be paramount consideration (sections)
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