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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(vii) in The Rajasthan Court of Wards Act, 1951

(vii)"ward" means a disqualified landholder whose person or estate or any part of whose estate is under the superintendence of the Court of Wards or a land holder in regard to whose estate a declaration has been made under section 10.