Mobile View
Main Search Forums Advanced Search Disclaimer
Citedby 1 docs
Nallathambi Kounder vs Gopalakrishan Kounder And Ors. on 17 January, 1991

User Queries
[Section 8] [Complete Act]
Central Government Act
Section 8(2) in The Hindu Minority And Guardianshipact, 1956
(2) The natural guardian shall not, without the previous permis- sion of the court,-
(a) mortgage or charge, or transfer by sale, gift, exchange or otherwise, any part of the immovable property of the minor, or
(b) lease any part of such property for a term exceeding five years or for a term extending more than one year beyond the date on which the minor will attain majority.