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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Gujarat - Subsection

Section 8(1) in Gujarat Court of Wards Act, 1963

(1)Whenever the Collector receives information that any property holder is or should be, disqualified under sub-section (1) of section (1) of section 5, he may apply to the District Court and the District Court may authorize the Court of Wards to take such steps and make such order for the temporary custody and protection of the property as the Court of Wards thinks fit.