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

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State of Bihar - Subsection

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

(g)proprietors declared by the [State] [Substituted by the Adaptation of Laws Order.] Government to be incapable of managing or unfitted to manage their own property-

(i)owing to their having entered upon a course of extravagance, or

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

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State of Bihar - Subsection

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