Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 6(1)] [Section 6] [Entire Act]

State of Bihar - Subsection

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

(ii)under clause (f), unless the case of any such proprietor under clause (g) unless the application aforesaid, has been referred by the [State] [Substituted by the Adaptation of Laws Order.] Government to the Court of Wards Advisory Committee and the Committee, after such inquiry as it thinks fit, recommends, within such period as the [State] [Substituted by the Adaptation of Laws Order.] Government may fix, that it is expedient that the Court should take charge of the property of such proprietor;