An appeal shall lie to the High Court from an order made by a 1 *** 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 award 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.Open in Lexace · Ask the AI about this section
Lexace India is a legal-information & technology platform — not a law firm. It does not advertise, solicit work, or provide legal advice, and no advocate–client relationship is created. Bare-act text for general information; verify against the official source.