Report No. 83
4.9. De facto guardian.-
Text book writers, when dealing generally with personal law, discuss the "de facto guardian". In regard to the Act of 1890, much of the controversy that has arisen relates to persons who, by legal right, claim guardianship or custody of a minor.1 It is, however, necessary to consider the position as to de facto guardians as applicable to Hindus after the Act of 1956.
1. Para. 7.14, infra.
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