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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(e) in The Land Registration Act, 1876

(e)[ Whenever any minor, disqualified proprietor or other beneficiary, whose name has been recorded in any register along with that of a guardian or manager, lawfully assumes direct charge of his estate, he shall forthwith give notice to the Collector and apply for correction of the register by removal therefrom of the name of such guardian or manager.] [Added by Bengal Act 2 of 1906.]