Section 60 — To set aside a transfer of property made by the guardian of a ward

To set aside a transfer of property made by the guardian of a ward— (a) by the ward who has attained majority; Three years. When the ward attains majority. (b)by the ward’s legal representative— (i) when the ward dies within three years from the date of attaining majority. Three years. When the ward attains majority. (ii) when the ward dies before attaining majority. Three years. When the ward dies. PART V.—SUITS RELATING TO IMMOVABLE PROPERTY

Official Hindi (PDF) ↗

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