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State of Rajasthan - Section

Section 10 in The Rajasthan Court of Wards Act, 1951

10. Application by landholder himself.

- A landholder may apply to the Collector to have his estate placed under the superintendence of the Court of Wards, and the Court of wards may, on being satisfied that it is expedient to undertake the management of such estate, make a declaration to this effect.