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[Cites 0, Cited by 0] [Section 5B(4)] [Section 5B] [Entire Act]

Bengal Presidency - Subsection

Section 5B(4)(e) in Court of Wards Act, 1879

(e)trustees who apply, in the manner hereinafter mentioned, to the [State] Government to have property which they hold in trust placed under the management of the Court of Wards, if the [State] Government, on being satisfied that it is expedient in the public interest that such property should be managed under the direction and control of the Court, directs that such property be so managed ;