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State of Gujarat - Section

Section 26 in Gujarat Court of Wards Act, 1963

26. Power of Court of Wards to evict.

- The Court of Wards may summarily evict in the manner specified in section 202 of the Land Revenue Code, any person occupying or in possession of, any immovable property under its superintendence, to the use and occupation of which he has ceased to be entitled under any of the provisions of that Code, or which he uses or occupies in contravention of any of the provisions of this Act.