Section 6(1)(iv) in The Court of Wards Act, 1879

[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Bihar - Subsection

Section 6(1)(iv) in The Court of Wards Act, 1879

(iv)under sub-clause (ii) of clause (g), unless the [State] [Substituted by the Adaptation of Laws Order.] Government is satisfied that the failure to discharge such debts and liabilities is likely to prejudice the interests of the property of such proprietor.

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State of Bihar - Subsection

Section 6(1)(iv) in The Court of Wards Act, 1879