Section 5(1)(e) in The Central Provinces Court of Wards Act, 1899

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State of Madhya Pradesh - Subsection

Section 5(1)(e) in The Central Provinces Court of Wards Act, 1899

(e)Zamindars of zamindaris in a Scheduled district declared by the State Government to be incapable of managing or unfitted to manage their own property owing to-

(i)their having entered upon a course of wasteful extravagance; or

(ii)their failure without sufficient reason to discharge the debts and liabilities due by them :

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State of Madhya Pradesh - Subsection

Section 5(1)(e) in The Central Provinces Court of Wards Act, 1899