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[Cites 0, Cited by 0] [Section 11] [Entire Act]

State of Gujarat - Subsection

Section 11(2) in Gujarat Court of Wards Act, 1963

(2)On and with effect from the date of such sanction, the whole of the property, moveable and immovable, of such property-holder whether the existence of any such property is known to the Court of Wards or not, shall be deemed to be under the superintendence of the Court of Wards.