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[Cites 0, Cited by 0] [Section 7(3)] [Section 7] [Entire Act]

State of Gujarat - Subsection

Section 7(3)(i) in Gujarat Court of Wards Act, 1963

(i)no order shall be made on any such application under sub-section (1) where it appears to the State Government doubtful whether the aggregate interest of the co-sharers signing the application amounts to not less than three-fourths of the whole property; and