In this Act, unless there is something repugnant in the subject or context,-- (1) "minor" means a person who, under the provisions of the Indian Majority Act, 1875, (9 of 1875) is to be deemed not to have attained his majority: (2) "guardian" means a person having the care of the person of a minor or of his property, or of both is person and property: (3) "ward" means a minor for whose person or property, or both, there is a guardian: (4) "District Court" has the meaning assigned to that expression in the 1 Code of Civil Procedure (14 of 1882), and includes a High Court in the exercise of its ordinary original civil jurisdiction: 2 [(5) "the Court" means-- (a) the District Court having jurisdiction to entertain an application under this Act for an order appointing or declaring a person to be a guardian; or (b) where a guardian has been appointed or declared in pursuance of any such application-- (i) the Court which, or the Court of the officer who, appointed or declared the guardian or is under this Act deemed to have appointed or declared the guardian; or (ii) in any matter relating to the person of the ward the District Court having jurisdiction in the place where the ward for the time being ordinarily resides; or (c) in respect of any proceeding transferred under section 4A, the Court of the officer to whom such proceeding has been transferred:] (6) "Collector" means the chief officer in charge of the revenue administration of a district, and includes any officer whom the State Government, by notification in the Official Gazette, may, by name or in virtue of his office, appoint to be a Collector in any local area, or with respect to any class of persons, for all or any of the purposes of this Act: 3 * * * *; and (8) "prescribed" means prescribed by rules made by the High Court under this Act.Open in Lexace · Ask the AI about this section
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