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[Cites 0, Cited by 0] [Section 9] [Entire Act]

Bombay Presidency - Subsection

Section 9(3) in The Bombay Court of Wards Act, 1905

(3)An order made under sub-section (1) shall be sufficient to authorize the C of Wards to assume the superintendence of the property referred to therein, and no such order shall be called in question in any Court.