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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(2) in The Rajasthan Court of Wards Act, 1951

(2)Such manager may subject to the control of such collector, or where there is no such manager, such Collector may institute, defend, compromise, or otherwise deal with suits, applications, or other proceedings in Revenue Courts relating to the estate entrusted to him.