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[Cites 0, Cited by 0] [Section 15(3)] [Section 15] [Entire Act]

State of Madhya Bharat - Subsection

Section 15(3)(b) in The Madhya Bharat Abolition of Jagirs Act, Samvat 2008

(b)a minor or a person suffering from a legal disability who is under the superintendence of the Court of Wards, the compensation money shall be paid to the Court of Wards;