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[Cites 0, Cited by 1] [Section 5(1)] [Section 5] [Entire Act]

State of Madhya Pradesh - Subsection

Section 5(1)(c) in The Central Provinces Court of Wards Act, 1899

(c)persons not being zamindars of zamindaris in a Scheduled district, declared by the District Judge on the application of the Deputy Commissioner of the district in which any part of the property of such persons is situated and after such judicial enquiry as he thinks necessary, to be incapable of managing or unfitted to manage their own property owing to their having entered upon a course of wasteful extravagance likely to dissipate their property;