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Bombay Presidency - Section

Section 30 in The Bombay Court of Wards Act, 1905

30. Property under superintendence not liable to sale for arrears.

- No immovable property under the superintendence of the Court of Wards shall be liable to sale on account of arrears of land-revenue:Provided that all such arrears of land-revenue shall be the first charge upon the sale-proceeds of any such property which may be sold for any other cause than for arrears of land-revenue.