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State of Bihar - Section

Section 60 in The Land Registration Act, 1876

60. Judge may appoint curator.

- If it shall appear to the Judge of the Court by which the matter is heard that danger is to be apprehended of the misappropriation or waste of the property before the summary suit can be determined, such Judge may appoint curators for the care of property, and may exercise all or any of the powers mentioned in Section 5 to 13 (both inclusive) of Act 19 of 1841.