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Guardians and Wards Act,1890 22. Remuneration of guardian (1) A guardian appointed or declared by the court shall be entitled to such allowances, if any, as the court thinks fit for his care and pains in the execution of his duties. (2) When an officer of the government , as such officer , is so appointed or declared to be guardian, such fees shall be paid to the government out of the property of the ward as the State Government, by general or special order, directs.    |
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