Hindu Minority and Guardianship Act, 1956

4.Definitions .-

In this Act,-

(a) "minor" means a person who has not completed the age of eighteen years;

(b) "major" means a person having the care of the person of a minor or of his property or of both his person and property, and includes-

( i ) a natural guardian,

(ii) a guardian appointed by the will of the minor's father or mother,

(iii) a guardian appointed or declared by a court, and

(iv) a person empowered to act as such by or under any enactment relating to any court of wards;

(c) " natural guardian" means any of the guardians mentioned in section 6.