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Guardians and Wards Act,1890 8. Persons entitled to apply for order An order shall not be made under the last foregoing section except on the application of – (a) the person desirous of being, or claiming to be, the guardian of the minor; or (b) any relative or friend of the minor; or (c) the Collector of the district or other local area within which the minor ordinarily resides or in which he has property; or (d) the Collector having authority with respect to the class to which the minor belongs.    |
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