 |
|
|
|
|
|
|
||||||
|
 |
 |
|
|
||||||||
|
|
|||||||||||
 |
 |
|
||||||||||
 |
|
|||||||||||
|
||||||||||||
Guardians and Wards Act,1890 47. Orders appealable An appeal shall lie to the High Court from an order made by a 20[* * *] court- (a) under section 7, appointing or declaring or refusing to appoint or declare a guardian; or (b) under section 9, sub-section (3), returning an application; or (c) under section 25, making or refusing to make an order for the return of a ward to the custody of his guardian; or (d) under section 26, refusing leave for the removal of a ward from the limits of the jurisdiction of the court, or imposing conditions with respect thereto; or (e) under section 28 or section 29, refusing permission to a guardian to do an act referred to in the section; or (f) under section 32, defining, restricting or extending the powers of a guardian; or (g) under section 39, removing a guardian; or (h) under section 40, refusing to discharge a guardian; or (i) under section 43, regulating the conduct or proceedings of a guardian or settling a matter in difference between joint guardians or enforcing the order ; or (j) under section 44 or section 45, imposing a penalty.    |
||||||||||||
|
||||||||||||
|
||||||||||||
 |
|
|||||||||||
 |
|
 |
|
|||||||||
Back