Guardians and Wards Act,1890
51. Applicability of Act to guardians already appointed by
Court.
A guardian appointed by, or holding a certificate of
administration from a civil court under any enactment repealed by this Act
shall, save as may be prescribed, be subject to the provisions of this Act, and
of the rules, made under it, as if he had been appointed or declared by the
court under Chapter II.