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

State of Bihar - Subsection

Section 9A(a) in The Court of Wards Act, 1879

(a)of any property of which charge has been taken under clause (d) or clause (e) of sub-section (1) of Section 6, on application made by the proprietor or trustee of such property, as the case may be, requesting that such property shall be released from the charge of the Court;