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Report No. 14 Section G Legal Representatives and 'Guardians ad Litem' 142. Are considerable delays caused in legal proceedings in your state by applications for the appointment of guardians ad !item and bringing on record legal representatives of deceased parties? If so, can you suggest any measures to obviate these delays? 143. Would you approve of the plaintiff being permitted to propose in one application names of several persons as possible guardians ad !item so that notices may be issued to all of them simultaneously and the court may appoint a suitable person out of them?    |
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