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[Cites 0, Cited by 0] [Section 8(1)] [Section 8] [Entire Act]

State of Maharashtra - Subsection

Section 8(1)(a) in The Hyderabad Court of Wards Act, 1350 F

(a)subject to the directions and control of the Court, take possession of the property of the deceased or missing owner, and appoint a manager thereof or make such order or take such measures for the temporary custody and protection of the said property as he deems fit. The manager appointed under this clause shall exercise all the powers conferred by this Act on a manager appointed by the Court;