Report No. 83
7.25. Section 28.-
Section 28 deals with the powers of the testamentary guardian in respect of property. In brief, it provides that the power to alienate immovable property of the ward is subject to any restriction imposed by the will or other instrument under which he is appointed, unless he has been declared by the Court to be the guardian and the Court permits him by written order to dispose of any immovable property in a specified manner notwithstanding the restrictions imposed by the instrument.
The section needs no change.
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